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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(5) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001

(5)If any member fails to attend three consecutive meetings without leave of the Committee, it shall amount to a misconduct and negligence on his part. The Committee may proceed to take action against him under Section 50 of the Act.