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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in Brahmaputra Board Act, 1980

(5)Any officer of the Central Government , not being a member of the Board, if deputed by that Government in this behalf , shall have the right to attend the meetings of the Board and take part in the proceedings thereof, but shall not be entitled to vote.