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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The Committee of a Co-operative Society may, at any time, call a special general meeting of the Society and shall call such meeting within one month after the receipt of a requisition in writing from the Registrar or from such number or members or a proportion of the total number of members, as may be prescribed.