Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Bihar - Subsection Section 12(4) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004 (4)No matter which had not been on the agenda of the ordinary or the special meeting, as the case may be, shall be considered at adjourned meeting.
