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(4) in Chandigarh Panchayat Election Rules, 1994 (4)When a meeting is adjourned under sub-rule (3) another meeting shall be convened by the Presiding Officer by giving not less than twenty four hours notice to the members.
