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

State of Punjab - Subsection

Section 16C(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973

(2)If at any time fixed for a meeting of the Committee, or if at any time during any such meeting, there is no quorum' the Chairman of the committee shall either adjourn the meeting until there is quorum or fix the meeting to some future day.