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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2) in Gujarat Metropolitan Planning Committees Rules, 2016

(2)If there is no quorum within half an hour after the time appointed for the meeting of the Committee, the meeting shall be adjourned by half an hour on the same day and at the same place and there after the business on the agenda of the said meeting shall be transacted, irrespective of there is a quorum or not.