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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Meghalaya - Subsection

Section 46(3) in Meghalaya Municipal Act, 1973

(3)For all other business the quorum shall be one-third of the total number of Commissioners;Provided that in cases where the whole number of Commissioners is not evenly visible by three, the one-third shall be ascertained by taking the number next above-.the whole number which is evenly divisible by three as the number to be divided.