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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(6)(i) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

(i)Where a meeting of the State Executive Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available at the place where the meeting which is adjourned is held either by telephone or by special messenger and it shall not be necessary to give notice of the adjourned meeting to other members.