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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Greater Bengaluru City Corporation -

Section 88(1)(b) in Bangalore Water Supply and Sewerage Act, 1964

(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 thereat and the number of members necessary to constitute a quorum;