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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(2) in The Chhattisgarh Co-Operative Societies Act, 1960

(2)Notice of such meeting shall be sent to the Deputy/Assistant Registrar of the district in which the society is situate, at least fourteen clear days before the date of the meeting.