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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(2) in Gujarat Elementary Education Rules, 2010

(2)Any special or ordinary meeting may, with the consent of a majority of members present, be adjourned from time to time; but no business shall be transacted at any such adjourned meeting other than that left indisposed of at the meeting from which the adjournment took place.