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[Cites 0, Cited by 2] [Article 189] [Constitution]

Constitution Subarticle

Article 189(4) in Constitution of India

(4)If at any time during a meeting of the Legislative Assembly or the Legislative Council of a State there is no quorum, it shall be the duty of the Speaker or Chairman, or person acting as such, either to adjourn the House or to suspend the meeting until there is a quorum.