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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Chattisgarh - Subsection

Section 61(1) in The Chhattisgarh Municipalities Act, 1961

(1)No business shall be transacted at a meeting unless a quorum of one-third of the total number of Councillors [* * *] [Omitted by M.P. Act No. 12 of 1995.] be present throughout the meeting,