Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act] State of Haryana - Subsection Section 56(2)(b) in The Gurugram Metropolitan Development Authority Act, 2017 (b)the time of meeting, the rules of procedure for conduct of business and transaction of business of the Authority under sub-section (1) of section 7;