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10. The Executive Committee.- (1) The Executive Committee, hereinafter referred to as the Committee, shall consist of the President and Vice-President, who shall be members ex office, and not less than seven and not more than ten other members who shall be elected by the Council from amongst its members. (2) The President and Vice-President shall be the President and Vice-President respectively of the Committee. (3) In addition to the powers and duties conferred and imposed upon it by this Act, the Committee shall exercise and discharge such powers and duties as the Council may confer or impose upon it by any regulations which may be made in this behalf.    |
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