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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(3) in The Chhattisgarh Co-operative Societies Rules, 1962

(3)[ The minutes of general meeting or special general meeting, as the case may be, shall be sent to each member of the Society under certificate of posting duly signed by the Chairman of the meeting, within 30 days from the date of such meeting.] [Inserted by notification No. F-5-7-94-XV-1, dated 21-7-95.]