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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(b) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996

(b)Where a meeting of the Central Executive Committee is adjourned under sub-rule (2) above for want of quorum not to the following date with sufficient gap, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of Rule 22.