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

Union of India - Subsection

Section 5(2) in The National Capital Region Planning Board Act, 1985

(2)A person co-opted under sub-section (1) shall exercise and discharge all the powers and functions of a members of the Board or of the Committee, as the case may be, but shall not be entitled to vote.