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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(1)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)[ the resolution is passed by not less than two - thirds of the members present at the general meeting at which quorum shall be present as per rule 30 ;] [Amended vide notification No.Coop. A(3)-1/99-Vol.-I dated 25-7-2006 published in Rajpatra dated 27-7-06.]