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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(6)(b) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(b)Where a meeting of the State Executive Committee is adjourned not for next day, notice of such adjourned meeting shall be essential to given to other members.