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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(l) in The Wakf Act, 1995

(l)if the motion for passing the resolution of no confidence fails for want of quorum or lack of requisite majority at the meeting, no subsequent meeting for considering the motion of no confidence shall be held within six months of the date of the previous meeting.