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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(5)(b) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

(b)Where a meeting of the State Co-ordination Committee is adjourned under Sub-rule (2) above for want of quorum not to the following date with sufficient gap notice of such adjourned meeting shall be given to all the members as provided in Sub-rule (4) of Rule 11.