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

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

(b)that a meeting which has been called on requisition under clause (a) of sub-section (1) of section 33 shall not be adjourned but dissolved, and

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