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

State of West Bengal - Subsection

Section 47(2) in Siliguri Municipal Corporation Act, 1990

(2)If at any time during a meeting of the Corporation there is no quorum it shall be the duty of the Chairman or the person presiding over such meeting either to adjourn the meeting or to suspend it till there is a quorum.