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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(3) in Sikkim Co-Operative Societies Act, 1978

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