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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6)(f) in The M.P. Housing Board Regulations, 1977

(f)Every meeting of a committee shall ordinarily be held at the Headquarters of the Board. A meeting may, however, be held at any other place in the State with the approval of the Chairman.