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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5)(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 under sub-rule (2) for want of quorum not to the following date but to another date, notice of such adjourned meeting shall be given to all the members as provided in sub-rule (4) of rule 20.