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[Section 17] [Complete Act]
Central Government Act
Section 17(1) in The States Reorganisation Act, 1956
(1) Each Zonal Council shall meet at such time as the Chairman of the Council may appoint in this behalf and shall, subject to the other provisions of this section, observe such rules of procedure in regard to transaction of business at its meetings as it may, with the approval of the Central Government, lay down from time to time.
1. Subs. by the Adaptation of Laws (No. 1) Order, 1956, for" Part C State". 2. Subs. ibid., for" such State". 3. Former cl. (d), which was subs. by Act 55 of 1969, s. 76 (w. e. f. 2- 4- 1970 ), omitted by Act 81 of 1971, s. 74 (w. e. f. 21- 1- 1972 ).