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] [Entire Act] Union of India - Section Section 3 in The Indian Museum Act, 1910 3. Minimum number of Trustee and quorum. (1)The powers of the said body corporate may only be exercised so long and so often as there are nine members thereof.(2)The quorum necessary for the transaction of business at meeting of the Trustees shall not be less than six.
