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 36] [Entire Act] State of Punjab - Subsection Section 36(6) in Punjab Self-Supporting Co-operative Societies Act, 2006 (6)The quorum for general body meeting shall not be less than twenty-five per cent of the members eligible to vote or five hundred members eligible to vote, whichever is less.
