Section 16(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Notwithstanding any other provision of this Act or of any bye-law of such society, notice of any meeting referred to in this section shall be given to the members of the society and a copy of the preliminary resolution shall be served on the members and creditors of the society in any one or more of the manners specified in sub section (2) of section 15, which shall mutatis mutandis apply.
