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

State of Chattisgarh - Subsection

Section 6(vii) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(vii)If a Trustee is unable to attend any meeting of the Board of Trustees, he may by a written instrument signed by him addressed to the Chairman of the Board for leave of absence.