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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5)(b) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

(b)Where a meeting of the Central Government Committee is ad­journed under sub-rule (2) above for want of quorum not to be the following date with sufficient gap, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of rule 11. —————