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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(3) in Gauhati Municipal Corporation Act, 1971

(3)For all other business the quorum shall be one-third of the total number of Councillors:Provided that in cases where the number of Councillor is not evenly divisible 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.