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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(4) in Gujarat Metropolitan Planning Committees Rules, 2016

(4)At least ten days clear notice of the meeting before the date of meeting along with the agenda shall be given to the members by the Member-Secretary of the Committee. The notice shall be delivered personally upon acknowledgement or transmitted through any secured and reliable method of communication as may be recognized under any law' for the time being in force.