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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in The Assam Agricultural Farming Corporation Rules, 1973

(2)The Secretary of the Corporation shall ordinarily issue, within seven days of the decision of the Board or direction received from the State Government or a requisition from the agriculturist members, calling a special meeting giving fifteen days notice to all the members.