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

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999

(2)If there is no quorum within 25 minutes of the time appointed for meeting, no meeting shall be held and the Chairman of the meeting may adjourn the meeting to a specified date.