Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Gujarat - Subsection Section 30(5) in Gujarat District Planning Committees Rules, 2016 (5)An item not included in the agenda of the meeting of the Committee may be taken up for consider with the permission of the Chairperson or in his absence, the presiding member.
