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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(d) in The Karnataka Souharda Sahakari Act, 1997

(d)may, notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the Co-operative, require the office bearers of the Co-operative to call a general meeting at such time and place at the head quarters of the Co-operative or any branch thereof and to determine such matters as may be directed by him, and where the office bearers of the Co-operative refuse or fail to call such a meeting he shall have power to call it himself;