LexSection 15 — Adjournment of ordinary meetings.
The Bengal Bonded Warehouse Association Act, 1838
1 * * * Any ordinary general meeting of the said Association may adjourn itself to a future day, and may, on the day to which it shall have so adjourned itself, resume its proceedings, and transact any business which it would have been competent to transact on the day when it originally assembled.Open in Lexace · Ask the AI about this section