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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(b) in The Punjab Town Improvement Act, 1922

(b)The quorum necessary for the transaction of business at an ordinary or special meeting shall not be less than three. [* * *] [Words 'and when the business to be transacted in the formation of any scheme under Chapter IV, the quorum shall not be less than six' omitted by Punjab Act 15 of 1952.].