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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in Rajasthan Co-operative Societies Act, 1965

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