Section 70(6)(a) in The Multi-State Co-Operative Societies Act, 2002

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Union of India - Subsection

Section 70(6)(a) in The Multi-State Co-Operative Societies Act, 2002

(a)the multi-State co-operative society may, at a general meeting, remove any such auditor or all or any of such auditors and appoint in his or their places any other person or persons who have been nominated for appointment by any member of the multi-State co-operative society and of whose nomination notice has been given to the members of the multi-State co-operative society not less than fourteen days before the date of the meeting; and

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Union of India - Subsection

Section 70(6)(a) in The Multi-State Co-Operative Societies Act, 2002