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 16] [Entire Act] Union of India - Subsection Section 16(2) in The Multi-State Co-Operative Societies Rules, 2002 (2)No business shall be transacted at any general meeting unless there is a quorum at the time when the business of the meeting is due to commence.
