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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in The Haryana Advocates' Welfare Fund Rules, 2014

(2)The date and time for a meeting of the Trustee Committee shall be fixed by the Secretary with the prior approval of the Chairperson and the Secretary shall convey the same to the members with seven days notice through registered post/e-mail/SMS etc.