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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Himachal Pradesh - Subsection

Section 37(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(4)If the motion of no confidence is failed or if the meeting could not be held for want of quorum, no notice of any subsequent motion of no confidence against the same Chairman shall be made until the expiry of period of six months from the date of such scheduled meeting.