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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Chattisgarh - Subsection

Section 34(2) in The Chhattisgarh Co-operative Societies Rules, 1962

(2)All general meetings of a society excepting the first annual general meeting shall be convened by the Secretary of the society or any other officer authorised by or under its bye-laws to convene such meetings.