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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(1)The president of a co-operative may, at any time, call a meeting of the Board of Directors;Provided, however, that at least four Board meetings shall be held in a co-operative year, and the period between two consecutive Board meetings shall not exceed one hundred and twenty days.