Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 11] [Entire Act] Union of India - Subsection Section 11(3) in The Multi-State Co-Operative Societies Act, 2002 (3)No such resolution shall be valid unless fifteen clear days’ notice of the proposed amendment has been given to the members.
