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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(b) in The Rajasthan District Boards Act, 1954

(b)Unless prevented by reasonable cause, to convene and preside at meetings of the Executive Committee of the Board and to control, in accordance with any rules and regulations made in this behalf, the transaction of business thereat;