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[Cites 0, Cited by 0] [Section 30(13)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(13)(iii) in Rajasthan Co-operative Societies Rules, 2003

(iii)Until the contrary is proved, every general meeting of a society, in respect of the proceedings whereof minutes have been so recorded, shall be deemed to have been duly called and held.