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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(4) in Gujarat District Planning Committees Rules, 2016

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