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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan River Basin and Water Resources Planning Rules, 2015

(3)The outgoing Chairperson or a Member may at his discretion, within a period of one month from the date of demitting office, provide supplemental note(s) on any specific matter for information of his successor.