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 5] [Entire Act] NCT Delhi - Subsection Section 5(4) in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001 (4)If a meeting has been adjourned for want of a quorum, no quorum shall be necessary for the adjourned meeting for transacting business.
