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State of Bihar - Section

Section 3 in Rules under Clause (c) of Section 17 of the Ranchi Mental Hospital Act, 1922

3. Notice of meetings.

- One month's notice of the date, place and time of meeting shall be given by the Secretary to each member of the Board :Provided that the accidental failure of a notice to reach any member within the prescribed period shall not invalidate the proceedings of the meeting.