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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(5)(b) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

(b)Where a meeting of the State Executive Committee is adjourned under Sub-rule (2) for want of quorum not the following date with sufficient gap, notice of such adjourned meeting shall be given to all the members, as provided in sub-rule (4) of Rule 23.