Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(4) in The Jammu and Kashmir Debtors, Relief Act 1976 (4)The quorum for meeting of the Board shall be half its number of members including the Chairman and where such number is odd, half of such number increased by one.
