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 1] [Section 58] [Entire Act] State of Punjab - Subsection Section 58(1) in The Punjab Municipal Corporation Act, 1976 (1)The quorum necessary for the transaction of business at a meeting of the Corporation shall be one-third of the total number of members.
