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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(xi) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(xi)Consideration of other matter which may be necessary under the express provisions of the bye-laws or which may brought before it either by the Board of Directors or with the permission of the Chairman of the meeting in accordance with the provision of the Act, Rules. and these Bye-laws,