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 Haryana - Section Section 128 in Haryana Panchayati Raj Act, 1994 128. Quorum. - For the transaction of business at a meeting of a Zila Parishad, the quorum shall be -(a)if it is an ordinary meeting, one-third; and(b)if it is a special meeting, one-half of the number of members actually serving for the time being.
