Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Punjab - Subsection Section 7(4) in Punjab Market Committees Bye-laws (4)If a meeting called in accordance with these bye-laws cannot be held for want of quorum, no quorum shall be necessary in the next meeting called for transacting the same business.
