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 70] [Entire Act] State of Odisha - Subsection Section 70(4) in Orissa Municipal Act, 1950 (4)No business shall be transacted at the meeting of any Committee, unless such meeting has been called by the Chairperson of the Committee, and unless a quorum is present. The quorum shall in any Committee be a number being not less than three.
