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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(b) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(b)The summoning and holding of meetings of the Board and the times and places at which such meetings shall be held, and the conduct of business there at and the number of Director necessary to constitute a quorum;