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[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(d) in Nagpur Improvement Trust Act, 1936

(d)every meeting shall, if the Chairman be present, be presided over by him; if he is absent, by such one of the Trustees present as may be chosen by the meeting ;