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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)The requisition referred to in clause (a) shall be in writing and shall specify the subjects that shall be placed for consideration at the special general meeting.