Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The Mahajati Sadan Act, 1949

(2)All acts done by majority of the trustees present and voting at a meeting of the Board and all acts done in pursuance of a majority decision of the trustees obtained by circulation to the trustees of the matter requiring decision shall be deemed to be acts of the Board.