Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

(2)If at any time there is no quorum, the meeting of the Committee shall be adjourned to a later date, such date being not earlier than fourteen days from the date of the original meeting and business may be transacted at the adjourned meeting whether or not there is quorum.