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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)Unless otherwise provided in the bye-laws a notice of the meeting stating the place, date and hour of the meeting together with the agenda shall be given to every member at least ten clear days before the date of the meeting, in the manner prescribed by the Registrar.