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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in The Victoria Memorial Act, 1903

(b)for the manner in which meetings of the Trustees shall be convened, the quorum necessary for the transaction of business, and the procedure at such meetings;
(bb)[ for the manner in which a majority decision of the Trustees shall be obtained by circulation to the Trustees of the matter requiring decision ;] [Inserted by the Victoria Memorial (Amendment) Act, 1943 (25 fo 1943), Section 3.]