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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(3)(c) in Arunachal Pradesh Housing Board Act, 2014

(c)if any ordinary or special meeting of the Board there is no quorum, the person presiding over the meeting shall adjourn the meeting to any other day, not being later than seven days from the date of adjournment and no quorum shall be necessary for such adjourned meeting.