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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3)(d) in Himachal Pradesh Societies Registration Act, 2006

(d)any meeting of the Society called under clause(c) shall have all the powers of a general body meeting called under the regulations or bye-laws of the Society and its proceedings shall be regulated by such bye-laws.