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 12] [Entire Act] State of Himachal Pradesh - Subsection Section 12(3) in Himachal Pradesh Ex-servicemen Corporation Act, 1979 (3)Six Directors shall form a quorum for the meetings of the Board:Provided that no quorum Shall be necessary for adjourned meetings.
