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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Maharashtra Electricity (Supply) Rules, 1963

(2)It shall be the duty of the Secretary, with the approval of the Chairman, to call meetings of the Council, and, save in extraordinary circumstances, to give to the members thereof not less than 14 days notice in writing of the date, time and place or the proposed meeting.