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 42] [Entire Act] State of Tamilnadu - Subsection Section 42(4) in Tamil Nadu Non-Trading Companies Rules, 1981 (4)If at the adjourned meeting also, a quorum is not present within half an hour from the time appointed for holding the meeting, the debenture-holders present shall be a quorum.
