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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(b) in The Bihar State Aid to Industries Rules, 1959

(b)At least ten days' notice of all meetings shall be given to every member provided that an accidental failure of service of notice on any member shall not invalidate the proceedings of any meeting.