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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in M.P. Farmers' Organisation Rules, 1999

(2)If there is no quorum for the meeting it shall stand adjourned and be convened on such date and time as the Managing Committee may determine. At such adjourned meeting no quorum shall be necessary and the members present may transact the business for which the meeting was called.