AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

3. Minimum number of Trustees and quorum.-

(1) The powers of the said body corporate may only be exercised so long and so often as there are 3[six] members thereof.

(2) The quorum necessary for the transaction of business at a meeting of the Trustees shall not be less than 4[four].









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement