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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(3) in The Haryana Advocates' Welfare Fund Rules, 2014

(3)In case of urgency, the Chairperson may convene an emergent meeting of the Trustee Committee at a short notice and such notice may be given either by telephone or e-mail or registered letter or through SMS or dasti.