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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(5)(b) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

(b)Where a meeting of the State Co-ordination Committee is adjourned under sub-rule (2) above for want of quorum not to the following date with sufficient gap, notice of such meeting shall be given to all the members as provided in sub-rule (4) of rule 13.