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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in The Bodoland Autonomous Council Act, 1993

(1)The General Council shall meet for the conduct of business at least once in every three months and shall conduct its business in such manner and in accordance with such procedures as may be determined by it by regulation.