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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Assam - Subsection

Section 93(2) in Gauhati Municipal Corporation Act, 1971

(2)Every meeting of he Corporation, or of any Standing Committee or Special Committee or Joint Committee the minutes of the proceedings of which have been duly signed and confirmed as prescribed in section 91 shall be deemed to have been duly convened and to be free from all defects or irregularity.Works and Contracts