Section 25 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
25.
A quorum of more than 50 per cent of the ordinary members of the General Body shall be necessary for the disposal of any business at a General Meeting. One half of the above quorum shall, except as otherwise adjourned for want of quorum. All matters (except those for which specific majority has been laid down in the Act and the Rules), before the General Body shall be decided by a majority of votes.
