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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(3) in Haryana Co-operative Societies Act, 1984

(3)Any meeting called under clause (b) of sub section (2) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated, by such bye-laws.