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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of West Bengal - Subsection

Section 97(3) in Kolkata Municipal Corporation Act, 1980

(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before such meeting shall be brought before, and may be transacted at, an adjourned meeting; and no quorum shall be necessary for such an adjourned meeting.