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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2)(d) in The Orissa Housing Board Act, 1968

(d)if at any special or ordinary meeting of the Board a quorum is not present the person presiding over the meeting shall adjourn the meeting to any other day, not being later than seven days from the date of adjournment and no quorum shall be necessary for such adjourned meeting;