Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(11) in The Bihar Motor Vehicles Rules, 1992

(11)The agenda for a meeting of the Authority shall be prepared by the Secretary and after it has been approved by the Chairman, shall be sent to each member at least five days in advance of the meeting, provided that copies of additional agenda, if any shall be handed to the members of the Authority on the date of meeting.