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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(5)(b) in Punjab Rights of Persons with Disabilities Rules, 2019

(b)Where a meeting of the Board is adjourned under sub-rule (2) for want of quorum not to the following, but on a date with sufficient gap, notice of such adjourned meeting shall be given to all the members of the Board in the manner as specified in sub-rule (4) of rule 11.