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 22] [Entire Act] State of West Bengal - Subsection Section 22(2) in Raiganj University Act, 2014 (2)One-third of the total number of members of the Court shall be a quorum for a meeting of the Court:Provided that such quorum shall not be required at convocation.
