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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(9) in Karnataka Agricultural Produce Marketing Act 1966

(9)Any ordinary meeting may with the consent of the majority of the members present be adjourned from time to time but no business shall be transacted at any adjourned meeting other than that left undisposed of at the meeting from which the adjournment took place.