Legal Document View

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
[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(5)(ii) in Right of children to Free and compulsory Education Rules, 2011

(ii)Quorum of the meeting of the Council shall be considered complete if eight of its members are present.