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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6)(e) in The M.P. Housing Board Regulations, 1977

(e)The President of the committee may whenever he thinks fit call a special meeting and shall be bound to do so on receipt of written requisition signed by not less than two members.