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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in The Rajasthan Veterinary Council Rules, 1988

(6)The items of business on the preliminary agenda of an ordinary quarterly meeting of the State Council shall be intimated to the members by the Registrar, in writing, well in advance of the meeting and in any case not less than thirty days prior to the date fixed for the meeting.