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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2) in Uttaranchal State Haj Committee Rules, 2002

(2)The quorum of the Committee shall be two-third of its total members. If in any such meeting the quorum is not complete but in the opinion of the members present the work scheduled in the agenda is of important nature then such meeting shall not be cancelled or adjourned.