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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(5)(b) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(b)Where a meeting of the State Executive Committee is adjourned under sub-rule (2) for want of quorum for another date with sufficient gap, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of Rule 21.