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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in Rajasthan Panchayati Raj Rules, 1996

(1)If required quorum does not assemble and meeting is adjourned for want of quorum, it shall in no case be held on the same date. A period of one week, shall at-least, elpase when adjourned meeting of Gram Sabha is fixed.