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[Cites 0, Cited by 0] [Section 259] [Entire Act]

Union of India - Subsection

Section 259(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)If at any time fixed for any sitting of the Committee, or if at any time during any such sitting, there is no quorum, the Chairperson of the Committee shall either suspend the sitting until there is a quorum or adjourn the sitting to some future day.