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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(c) in The Rajasthan District Boards Act, 1954

(c)when for reasonable cause unable to preside at a meeting of the Executive Committee and when the Vice-Chairman are also like- wise unable, to nominate one of the members of the Executive Committee as its Chairman for that particular meeting;