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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Sikkim - Subsection

Section 33(3) in Sikkim Co-Operative Societies Act, 1955

(3)Notwithstanding any rule or be-laws Prescribing the, method of summoning or period of notice for a General, Assembly, the Registrar or any person authorised by him in this behalf, may specify the time, place, business for the meeting and manner of convening it.