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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(2)(v) in Jharkhand Co-operative Societies Act, 2008

(v)Where the Registrar receives a special resolution passed in pursuance of sub section 1 he shall cause at the expanse of the co-operative society a notice of the special resolution to be published once a week for two weeks in a newspaper published or distributed in the district where the registered office of the co-operative society is located.