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

State of Jammu-Kashmir - Subsection

Section 6(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(1)The Authority shall meet at least once in six months, at such place and at such time as the Chairperson may decide and shall, subject to the provisions of sub-section (3), observe such rules of procedure in regard to transaction of business at its meetings (including the quorum) as may be laid down by the regulations.