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[Cites 0, Cited by 0] [Section 306(1)] [Section 306] [Entire Act]

State of Meghalaya - Subsection

Section 306(1)(b) in Meghalaya Municipal Act, 1973

(b)the conduct of proceeding as at such meetings, the method of voting the due record of all dissent and discussions, and the adjournment of such meetings;