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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)If the Board fails to hold an annual general meeting as provided under sub-section (1), the Registrar can hold such meeting either by himself or through an officer authorised by him and such meeting shall have the same effect as if, it was convened by the Board itself.