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] [Entire Act] State of Madhya Pradesh - Section Section 10 in The Bhilsa Ramlila Fair Act, 1956 10. Quorum. - The Chairman and two members shall form the quorum:Provided that in the absence of the Chairman from any meeting any other member nominated in that behalf by the Chairman shall function as Chairman in that meeting.
