Section 13(3) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
(3)[Nine] [Substituted 'Five' by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] members shall form a quorum, provided that when a meeting is adjourned for want of a quorum to subsequent date, no quorum shall be required for the meeting held on such date.
