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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(5)(iii) in The Bihar Co-operative Societies Rules, 1959

(iii)[ Wherever the bye-law of a Co-operative Society so provide, there shall be a Primary Meeting to elect the delegates to the General Meeting of the Co-operative Society on the date fixed by the Registrar, Cooperative Societies or the concerned Conducting Officer.] [Inserted by Letter No. 14/Legal 51/16-2829 dated 2.9.1989.]