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 13] [Entire Act] NCT Delhi - Subsection Section 13(3) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004 (3)Two-third members of the Committee (including the Chairperson) shall constitute a quorum for a meeting of the Committee.
