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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(ii) in Assam Tribal Development Authority Act, 1983

(ii)In case the minimum number of the voting members forming a quorum are not present in a meeting, the meeting shall be postponed and reconvened after giving 7 days notice. No quorum shall be necessary to transact any business of the reconvened meeting.