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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(16) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(16)The Chairman may for sufficient reason, adjourn, any meeting from time to time but no business other than that left over from the previous meeting shall be transacted at the adjourned meeting unless a separate notice and a separate agenda has been issued in accordance with bye-laws.