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

NCT Delhi - Subsection

Section 6(2) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(2)Any matter which is not included in the agenda shall not be brought forward for discussion at any meeting except with the permission of the Chairman of the meeting or if the Chairman refuses such permission then by the vote of the majority of the members present.