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[Cites 0, Cited by 0] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(3) in The Delhi Co-Operative Societies Act, 2003

(3)Any meeting called under clause (b) of sub-section (2) shall have all the powers of a general body meeting called under the bye-laws of the co-operative society and its proceedings shall be regulated by such bye-laws.