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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(4) in The Hardwar Ardh Kumbha Mela Rules, 2002 (4)In the absence of a quorum at any meeting, the meeting shall be adjourned for another day. No quorum shall be necessary for an adjourned meeting.
