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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(v) in The Rajasthan Financial Corporation General Regulations, 2002

(v)No business other than that for which the meeting was convened shall be discussed at a meeting of the Board, except with the consent of the person presiding at the meeting and a majority of the Directors present, unless one dear week's notice has been given of the same in writing to the Chairman.