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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(b) in The Bihar Co-operative Societies Rules, 1959

(b)For the purposes of the meeting referred to in clause (a), at least fifteen days' notice mentioning the date, time, place and agenda of the meeting shall be issued by the Organiser of the society.