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[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(5)(a) in The Rajasthan District Boards Act, 1954

(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution, and