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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(17) in The Najafgarh Marketing Committee Bye-Laws, 2004

(17)The Chairman may, for reasons to be recorded in the minutes book, postpone or cancel any meeting called under these bye-laws. This information shall reach the members before the date of the said meeting.