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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The National Welfare board for Seafarers Rules, 1963

(2)If at any time there is no quorum, the meeting shall be adjourned to a later date, such date being not earlier than fourteen days from the date of the original meetings; and business may be transacted at the adjourned meeting whether or not there is quorum.