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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Goa - Subsection

Section 47(2) in The Goa Medical Council Rules, 1995

(2)Any special or ordinary meeting may, with the consent of a majority of members present, be adjourned from time to time but only the business left undisposed of at the meeting from which the adjournment took place shall be transacted at the adjourned meeting.