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] [Entire Act] Union of India - Section Section 42 in Central Council of Homoeopathy (General) Regulations, 2018 42. Quorum not necessary at adjourned meeting. - When a meeting of the Executive Committee is adjourned for want of quorum, no quorum shall be necessary at the adjourned meeting.
