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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(5)(c) in Kerala District Administration Act, 1979

(c)a Chairman of Standing Committee in the order of preference mentioned in sub-section (3) of section 28, if the President or the Vice-President, as the case may be, is unable to preside over the meeting as provided in clause (a) or clause (b) due to absence or otherwise: