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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2) in Haryana Co-operative Societies Act, 1984

(2)If a general meeting or committee meeting of a co-operative society is not called in accordance with the requisition referred to in sub section (1), the Registrar or any person authorised by him in this behalf shall have the power to call such a meeting.