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State of Uttar Pradesh - Section

Section 282 in The U.P. Co-operative Societies Rules, 1968

282.

The liquidator shall have power to call at any time any member or members or a meeting of the members of the last Committee of Management or of the general body or a meeting of the creditors or a joint meeting of the creditors and members of the society which is being wound up. Such meeting shall be called, held and conducted in such manner as the liquidator may thinks fit.