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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Goa - Subsection

Section 136(2)(j) in The Goa Panchayat Raj Act, 1994

(j)Any ordinary meeting may, with the consent of a majority of the members present be adjourned from time to time, but no business shall be transacted at any adjourned meeting other than that left undisposed at the meeting from which the adjournment took place.