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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 78(3) in Jammu and Kashmir Panchayati Raj Rules, 1996

(3)Quorum. - The quorum necessary for transaction of business at a meeting of the Halqa Panchayat shall be 1/3rd of the total number of members of the Panchayat including Sarpanch and the Naib-Sarpanch.