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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in Punjab Water Supply and Sewerage Board Act, 1976

(1)The Chairman may, at any time, and shall at least once in two months or on receipt of a requisition signed by not less than three members and stating the business to be brought before the Board, call a meeting of the Board in the prescribed manner.