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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(1)(a) in The Jammu and Kashmir Development Act, 1970

(a)the summoning and holding of meeting of the Authority, the time and place where such meeting are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum there at;