Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3)(c) in Karnataka Co-Operative Societies Act, 1959

(c)
(i)he may, notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the society, require the [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the society to call a general meeting at such time and place at the headquarters of the society or any branch thereof and to determine such matters as may be directed by him, and where the [office bearers] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the society refuse or fail to call such a meeting he shall have power to call it himself;
(ii)any meeting called under clause (i) shall have the powers of the general meeting called under the bye-laws of the society and its proceeding shall be regulated by such bye-laws except that no quorum shall be necessary for such meeting.