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

NCT Delhi - Subsection

Section 6(10) in The Najafgarh Marketing Committee Bye-Laws, 2004

(10)The Chairman shall be responsible for preserving order in the meeting and shall decided all points of order that may be raised therein. There shall be no discussion at the points of order unless the Chairman considers it necessary to seek the opinion or advice of any member present and the decision of the Chairman shall be final.