Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] NCT Delhi - Subsection Section 48(2) in The Delhi Co-operative Societies Rules, 2007 (2)No business shall be transacted at any general body meeting unless there is a quorum at a time where the business of the meeting is due to commence.
