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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(2) in West Bengal Co-operative Societies Rules, 2011

(2)No business shall be transacted at any meeting including an adjourned meeting of the Board unless there is quorum at the time when the business of the meeting is scheduled to commence within half-an-hour from the time appointed for the meeting.