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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2)(b) in The Multi-State Co-Operative Societies Act, 2002

(b)he may, notwithstanding any bye-law specifying the period of notice for a general meeting of the multi-State co-operative society, require the officers of the society to call a general meeting of the society by giving notice of not less than seven days at such time and place at the headquarters of the society to consider such matters, as may be directed by him; and where the officers of the society refuse or fail to call such a meeting, he shall have power to call it himself;