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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(3)Where the Board fails to convene the annual or requisitioned general meeting with in due time, it shall be competent for the Registrar to convene the requisitioned or annual general meeting, as the case may he.