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State of Madhya Pradesh - Section

Section 30 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

30. Quorum. - In all the meetings of the "Board" l/3Td of the total strength of the manager shall constitute a quorum. If at any meeting of the Board there be less than a quorum present the majority of those present may adjourn the meeting, the members present in person being not less than 3 shall form a quorum and the business which might have been translated at the meeting originally called may be transacted without further notice.