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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(11) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(11)No resolution regarding expulsion of a member of the society, removal of a member of the committee or amendment of bye-laws, shall be brought forward in any general meeting, unless due notice thereof is given in accordance with the provisions of the Act, these rules and the bye-laws of the society.