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 15A] [Entire Act] State of West Bengal - Subsection Section 15A(6) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961 (6)The quorum for a meeting of the Ad-hoc Committee shall be four:Provided that no quorum shall be necessary for an adjourned meeting.
