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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5)(b) in The Bombay Reorganisation Act, 1960

(b)consider all objections and suggestions which may have been received by it before the date so specified and for the purpose of such consideration, hold one or more public sitting at such place or places as it thinks fit;