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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(3) in The Calcutta Improvement Act, 1911

(3)[ One-half of the number of the members of the Committee shall make a quorum for transaction of business at any meeting] [Sub-section (3) substituted by W.B. Act 42 of 1983.] :Provided that no quorum shall be necessary for an adjourned meeting.