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

State of Rajasthan - Subsection

Section 20(6)(b) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011

(b)Where a meeting of the State Executive Committee is adjourned from day to day, notice of such adjourned meeting shall be given to the members available at place where the meeting which is adjourned if held, by messenger and it shall not be necessary to give notice of the adjourned meeting to other members.