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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(21) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004

(21)An AGM having Elections as one of the Agendas cannot be adjourned except for want of quorum. The Quorum for holding Elections shall be one half of the total valid membership of the Association.