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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6)(b) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996

(b)Where a meeting of the Central 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 if held, by messenger and it shall not be necessary to give notice of the adjourned meeting to other Members.