Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(vii) in A.P. Farmers Organisation Rules, 1997 (vii)If there is no quorum for the meeting, the meeting shall be adjourned to a date and time not later than three days and be convened again. For an adjourned meeting no quorum is required.
