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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(b) in The Orissa Grama Panchayats Act, 1964

(b)In the event of there being no quorum at any Grama Sabha it shall stand adjourned to a future day of which notice shall be given in the prescribed manner and no quorum shall be necessary for any such adjourned meeting.