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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2) in The Assam Agricultural Farming Corporation Rules, 1973

(2)All decisions taken in the adjourned meeting under the provisions of Section 20 of the Ordinance, shall be communicated to the State Government for its approval without which none of the decisions will take effect.