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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(2)The Board shall hold its sittings at such times as may be fixed from time to time by the Chairman and may adjourn its proceedings for any period if such adjournment is in its opinion, necessary for the proper conduct of the proceedings.