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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(2) in The Punjab Municipal Corporation Act, 1976

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