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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(5)The notice of the meeting shall give at least 7 days intimation to the Members and in urgent cases it may give only three days intimation. But any informality or irregularity in despatching notice to any Member of the Committee or non-receipt of notice by any member of the Committee shall not invalidate the proceedings of the meeting.