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[Cites 0, Cited by 0] [Section 22] [Entire Act]

UT Ladakh - Subsection

Section 22(1) in Ladakh Autonomous Hill Development Councils Act, 1997

(1)The Council shall meet for the conduct of business at least once in every [three months] [Substituted for 'six months' by Act XVII of 2002] and shall conduct its business in such manner and in accordance with such procedure as may be determined by regulations with the approval of the Government.