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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2)(b) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(b)If at the time appointed for the meeting the quorum is not present, the person presiding shall adjourn the meeting to such future date and time as he may fix and a fresh notice shall be given in the manner prescribed and no quorum shall be necessary for such adjourned meeting :