Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(1) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980

(1)A member of the Committee may ask for information regarding anything done or purported to be done by the Committee or regarding the affairs of the Committee by written notice and shall be supplied with such information by the Chairman of the Committee. The requisition for such information shall reach at least four days before the meeting in the office of the Committee :Provided that the Chairman may refuse to supply any information disclosure of which in the opinion of the Chairman be against the interest of the Committee.