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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Telangana - Subsection

Section 80(b) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(b)the summoning and holding of meetings of the Board and the times and places at which such meetings shall be held, and the conduct of business thereat and the number of Directors necessary to constitute a quorum;