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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(5) in Punjab Rights of Persons with Disabilities Rules, 2019

(5)No member of the Board shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given ten clear days' notice to the Member-Secretary of the Board, unless the Chairperson of the Board, in his discretion, permits him to do so.