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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Uttar Pradesh - Subsection

Section 90(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Where any business is required to be transacted by special resolution, the quorum for the transaction of such business shall be at least one-half of members of the Corporation or the Committee as the case may be.