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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Food Corporations Act, 1964

(1)The board of directors of a State Food Corporation shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations made by that Corporation under this Act.