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 36] [Entire Act] State of Odisha - Subsection Section 36(4) in The Orissa Co-operative Societies Rules, 1965 (4)The Bye-Laws may provide quorum for a meeting of the Committee or Sub-Committee which shall not in any case be less than ⅓ of the total number of members of the Committee.
