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 8] [Entire Act] State of Bihar - Subsection Section 8(2) in The Bihar Bhoodan Yagna Act, 1954 (2)No business shall be transacted at any meeting of the Committee unless at least three members including the Chairman of the meeting are present;Provided that no quorum shall be necessary for an adjourned meeting.
