Section 32(11) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(11)The quorum for a delegate general body meeting shall not be less than twenty-five per cent of the delegate eligible to vote at the delegate general meeting. If at any time in the meeting of delegate general meeting, there is no quorum, the procedure laid down in sub-sections (6) to (10) shall be followed.
