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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

(2)The minutes of the previous meeting shall be read at the beginning of every succeeding meeting and shall be confirmed and signed by the Presiding Officer at such meeting.