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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(2) in West Bengal Municipal Corporation Act, 2006

(2)If, at any time during a meeting of the Corporation, there is no quorum, it shall be the duty of the Chairman or the person presiding over such meeting either to adjourn the meeting or to suspend it until there is a quorum.