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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(6)One-half of the members of a Committee shall form a quorum, but such number shall not be less than two:Provided that, in computing one-half of the members a fraction shall be ignored.