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40. Business to be transacted.

Subject to any regulation made by the Board under this Chapter, any business may be transacted at any meeting:

Provided that no business relating to the imposition, abolition or modification of any tax shall be transacted at a meeting unless notice of the same and of the date fixed there for has been sent to each member not less than seven days before that date.



Cantonments Act, 2006 Back




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