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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(2) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

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