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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in The U.P. Bhoodan Yagna Rules, 1953

(3)The quorum for each meetings shall be three including the Chairman:Provided that if the quorum is wanting at any meeting it shall be adjourned to such other date as may be fixed by the Chairman to which the agenda of the adjourned meeting shall be carried over and for which the rule of quorum shall have no application.