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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(iv) in The Punjab State Warehousing Corporation Regulations, 1976

(iv)Quorum for General Meeting. - A quorum for the annual general meeting of the share-holders shall be two if, within 30 minutes from the time appointed for the meeting, a quorum is not present, the meeting shall stand adjourned to such date and at such time and place as the Chairman may determine. At the adjourned meeting, business of the last meeting shall be conducted irrespective of there being a quorum or not.