Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(xxi) in The Bihar Co-operative Societies Rules, 1959 (xxi)[Primary meeting] [Substituted by G.S.R. 1 dated 1.2.1997.] means a meeting held in accordance with these Rules to elect delegates or members;
