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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(2)(b) in Assam Co-Operative Societies Act, 2007

(b)if the number of individual members exceeds one third of the total membership of the society the individual members shall elect at a special meeting to be called by the Secretary of the society not more than thirty days before the Annual General Meeting in the manner prescribed in the bye-laws to represent in the Annual General Meeting, those individual members who, as the representative of the body of individual members shall form the one third membership of the General Assembly for the purpose of voting at the Annual and other meetings of the General Assembly during the ensuing year. Only such elected representatives shall have the right to attend and vote at such general meeting.