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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(11)(c) in The Rajasthan Agricultural Produce Markets Act, 1961

(c)If the motion is not carried as aforesaid or if the meeting could not be held for want of quorum, no notice of any subsequent motion expressing want of confidence in the same Chairman or Vice-Chairman shall be made until after the expiration of six months from the date of such meeting.