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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(3) in The Meghalaya Co-operative Societies Act

(3)Notwithstanding any rule or bye-law prescribing the method of summoning or period of notice for a General Assembly the Registrar or any person authorised by him in this behalf may specify the time place, business for the meeting and manner of convening it.