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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in Nagpur Improvement Trust Act, 1936

(2)The Chairman may attend any meeting of a committee whether he is a member of such committee or not, and shall preside at every such meeting at which he is present ; if he is absent, such one of the Trustees present as may be chosen by the meeting shall preside.