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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(2)(i) in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003

(i)the preservation of order and conduct of proceedings at meetings and the powers which the Chairman may exercise for the purposes of enforcing its decision;