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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5)(b) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011

(b)Where a meeting of the State Coordination Committee is adjourned under sub-rule (2) for want of quorum not to the following date but to the another date notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of rule 10.