Section 39(3)(c) in Himachal Pradesh Societies Registration Act, 2006

[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3)(c) in Himachal Pradesh Societies Registration Act, 2006

(c)he may, notwithstanding any regulation or bye-law specifying the period of notice for a general body meeting of the Society, require the officers of the Society to call a general body meeting of the Society at such time at the head office of the Society or any other place at the headquarter of the Society and to determine such matters as may be directed by him and where the officers of the Society refuse or fail to call such a meeting, he shall have power to call it himself; and

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State of Himachal Pradesh - Subsection

Section 39(3)(c) in Himachal Pradesh Societies Registration Act, 2006