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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

(1)Ordinarily, two weeks notice shall be given to the members of the Board of a proposed meeting:Provided that the Chairperson, if he is satisfied that it is expedient so to do, may give notice of longer period not exceeding one month for such meeting.