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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(2)Either at the beginning of the meeting or after the conclusion of the debate on the motion during the meeting, the Presiding Officer or a member may suggest a change in order of business as entered in the agenda and if the Chairperson agrees, such a change shall take place.