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 47] [Entire Act] State of Uttar Pradesh - Subsection Section 47(c) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited (c)A quorum of more than 50 per cent of the members of the General Body shall be required for such a meeting:
