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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in The Assam Agricultural Produce Market Act, 1972

(1)No business shall be transacted at any meeting of the market committee unless-
(a)such meeting it called by the Secretary under the direction of the Chairman or Vice-Chairman, as the case may be, or as may be required on a requisition by the members as prescribed, and
(b)a quorum is present.