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Contact Labour (Regulation and Abolition) Act, 1970 15. Quorum No business shall be transacted at any meeting unless at least five members are present: PROVIDED that if at any meeting less than five members are present, the Chairman may adjourn the meeting to another date informing members present and giving notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is prescribed quorum or not, and it shall thereupon be lawful for him to dispose of the business at the adjourned meeting irrespective of the number of member attending.    |
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