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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

(5)No member 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, unless the Chairpersons in his discretion, permits him to do so.