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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(3)(a) in Himachal Pradesh Co-Operative Societies Rules, 1971

(a)[ a quorum of one fifth or thirty; whichever is less; of the total number of members on the date of the meeting, so adjourned shall be necessary.] [Amended vide notification No.Coop. A(3)-1/99-Vol.-III dated 17-2-2009 published in Rajpatra dated 18-2-09.]