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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(13) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(13)After calling the attention of the meeting of the conduct of a member who persists in speaking or in arguing upon a matter which in the opinion of the Chairman is irrelevant or in tedious repetition of his own arguments or the arguments used by the other members, the Chairman may direct him to discontinue his speech.