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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(2) in The Jharkhand Area Autonomous Council Act, 1994

(2)Every meeting of the Council shall be convened by the Secretary of the Council on the direction of the Chairman and at least ten days prior notice of the Council's meeting shall be given to its members:Provided that for the disposal of indispensable works, the meeting may also be convened on prior notice of less than ten days.