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[Cites 0, Cited by 8] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(3) in Tamil Nadu Societies Registration Act, 1975

(3)No extraordinary general meeting shall be deemed to have been duly called if the members of the registered society have not been given such notice thereof as is required by sub-sections (2) and (3) of section 26.