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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Nagaland - Subsection

Section 32(6) in The Global Open University (Nagaland) Act, 2006

(6)If any five members of the Council desire a meeting to discuss a matter of urgent importance, the Secretary shall call a meeting forthwith and the requirement of fifteen days notice shall be deemed to have been waived.