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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(5)(a) in Punjab Rights of Persons with Disabilities Rules, 2019

(a)Where a meeting of the Board is adjourned under sub-rule (2) for want of quorum to the following day, notice of such adjournment shall be given to the members of the Board available at the place where the meeting which was adjourned was to be held and it shall not be necessary to give notice of the adjourned meeting to other members; and