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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(5)(d) in Uttarakhand Co-Operative Societies Act, 2003

(d)The procedure for summoning and holding of meetings of the committee, the time and place of holding such meetings, the conduct of business at such meetings and the number of members necessary to form quorum thereof shall be such as may be prescribed.