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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(3) in M.P. Rights of Persons with Disabilities Rules, 2017

(3)The member secretary of the Board shall given seven days notice before the meeting specifying the place time, date at which such meeting is to be held and the business to be transacted thereat.