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 60] [Entire Act] State of Tripura - Subsection Section 60(2) in The Tripura Co-operative Societies Rules, 1976 (2)No general meeting shall be held or proceeded with unless the number of members required to form a quorum as specified in the bye-laws are present.
