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

NCT Delhi - Subsection

Section 6(16) in The Najafgarh Marketing Committee Bye-Laws, 2004

(16)The Chairman may, for sufficient reason, adjourn any meeting from time-to-time but no business other than that left over from the previous meeting shall be transacted at the adjourned meeting unless a separate notice and a separate agenda has been issued in accordance with these bye-laws.