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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(10) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(10)Where there are vacancies on the Board and where there are not sufficient number of Directors to constitute a quorum for Board meetings, the Arbitral Tribunal shall call a general meeting for the purpose of electing Directors to fill the vacancies.