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 35] [Entire Act] State of Uttarakhand - Subsection Section 35(5) in Uttarakhand Self Reliant Co-Operatives Act, 2003 (5)The quorum for a Board meeting shall be as specified in the articles of association, but shall be more than half of the total number of Directors on the Board.
