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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)If at a meeting of the Board there is no quorum, it shall be adjourned to such other date as may be deemed fit. No quorum shall be necessary at such an adjourned meeting.Procedure and Conduct of Business in the meetings of the Board [under section 68(2)(b)]