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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4)(c) in Mahatma Jyoti Rao Phoole University, Jaipur, 2012

(c)When a meeting of the Academic Council is adjourned for want of quorum as provided under clause (a) and (b) above the President shall have power to reconvene its meeting to transact business mentioned in the original agenda. In such an event no quorum for holding a meeting shall be necessary.