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 18] [Entire Act] State of West Bengal - Subsection Section 18(d) in The Calcutta Improvement Act, 1911 (d)[ one-third of the existing number of Trustees shall make a quorum for transaction of business at any meeting] [Clause (d) substituted by W.B. Act 42 of 1983.]:
