Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Punjab - Subsection Section 45(3) in Chandigarh Panchayat Election Rules, 1994 (3)If at the first meeting there be an quorum as specified in sub-rule (2), the Presiding Officer shall adjourn the meeting.
