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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(4) in Punjab Water Supply and Sewerage Board Act, 1976

(4)Three members shall form a quorum at a meting of the Board :Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting for transaction the same business :Provided further that a notice of the adjourned meeting shall be sent to all the members of the Board in the manner prescribed.