Section 11(3)(a) in The Bihar State Housing Board Act, 1982

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State of Bihar - Subsection

Section 11(3)(a) in The Bihar State Housing Board Act, 1982

(a)in the case of the meeting of the Board, a Director, not being the managing Director, authorised by the Chairman of the Board in writing, shall preside at such meeting but if the Director so authorised is absent or if, no such authorisation has been made, the Board may elect a Director to preside at that meeting; and

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State of Bihar - Subsection

Section 11(3)(a) in The Bihar State Housing Board Act, 1982