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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(13) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(13)If there is no quorum at the expiration of fifteen minutes after the time fixed for a meeting, the meeting may be adjourned to such date as the President may fix. No quorum shall be necessary for a meeting adjourned for want of quorum.