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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(7) in Karnataka Agricultural Produce Marketing Act 1966

(7)No business shall be transacted and no proposition shall be discussed at any meeting unless it has been specified in the notice convening such meeting:Provided that the Chairman may propose any urgent subject of a routine nature not included in the notice if no member objects to it:Provided further that a member may propose any resolution connected with or incidental to the subjects included in the notice.