Section 51(7)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003

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State of Uttarakhand - Subsection

Section 51(7)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(b)the general body fails to pass a resolution to the effect that:

(i)the cooperative is to carry on business;

(ii)the board must present, within Sixty days from the date of the special general meeting, to the general body the annual returns to be filed with and the information to be furnished to the Registrar; and

(iii)the cooperative will file the returns with and furnish the information to the Registrar within ninety days from the date of the special general meeting; or

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State of Uttarakhand - Subsection

Section 51(7)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003