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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(2)(b) in The Delhi Co-Operative Societies Act, 2003

(b)he may, notwithstanding any rule or bye-laws specifying the period of notice for a general body meeting of the co-operative society, require the officers of the co-operative society to call a general body meeting at such time and place at the headquarters of the co-operative society to consider such matter as may be directed by him and where the officer of the cooperative society refuse or fail to call such a meeting, he shall have power to call it himself;