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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)Save with die permission of the Presiding Officer, no business which is not included in the agenda or of which notice has not been given by a member shall be transacted at any meeting.