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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(3A) in The Karnataka Souharda Sahakari Act, 1997

(3A)[ The quorum for a general meeting shall be as specified in the bye-laws, but shall not be less than twenty percent of the members eligible to vote at the meeting. If there is no quorum at the time of transaction of any business in any general meeting, such business shall not be transacted.