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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(15) in The Punjab Agricultural Produce Markets Act, 1961

(15)[Four] [Substituted for the word 'Seven' by the Punjab State Agricultural Marketing Board and Marketing Committees (Reconstitution and Reorganisation), Order 1969.] members shall constitute a quorum at a meeting of the Board.Provided that if a meting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.