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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Ajmer Development Authority Act, 2013

(1)The Authority shall meet atleast once in six months at such place and at such time as the Chairman may decide and shall, subject to the provisions of section 6, observe such rules of procedure in regard to the transaction of business at its meeting (including the quorum thereat) as may be laid down by regulations.