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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(10) in The Haryana Rural Development Act, 1986

(10)Subject to rules, made under this Act, the Board may, with the approval of the State Government, frame bye-laws for -
(a)regulating the transaction of business at its meetings; and
(b)such other matters as may be specified.