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

State of Bihar - Section

Section 7 in Bihar Regional Development Authority Act, 1974

7. Meetings of the Authority.

(1)The Authority shall meet at least six time in each calender year and there shall not be a gap of more than sixty days between two consecutive meetings.
(2)The conduct of the meetings, quorum, service of notice, agenda, etc., shall be as prescribed by regulations.