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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Sikkim - Subsection

Section 31(2)(b) in Sikkim Co-Operative Societies Act, 1955

(b)When the bye-laws of a, registered society contain the provision of sub-section (2)(a) (ii),if the number of individual members exceed one third of the total membership of the' society, the individual, members shall elect at a, special meeting, to be called by the Secretary of-the society not, more than one, month before the annual general meeting in the manner prescribed in the bye-laws for annual general meetings those individual members who, as the representatives of the body of individual members shall form the one-third membership of the General, Assembly for the purpose of voting at the annual and other meetings' of the General Assembly dining the ensuing year only such elected representatives having the right to, attend, and vote at such general meetings.