Section 29(5) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(5)The quorum for a general meeting shall be as specified in the articles of association, but shall not be less than twenty per cent of the members eligible to vote at the meeting:Provided that quorum for a representative general body meeting shall not be less than forty percent of the representatives eligible to vote at the representative general body meeting.
