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State of Bihar - Section

Section 25 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

25. Business to be transacted at meeting.

- Except with the permission of the Presiding Officer, no business which is not entered in the agenda or of which notice has not been given by a member under sub-rule (5) of the Rule 21 shali be transacted at any meeting.