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[Cites 0, Cited by 0] [Section 21H] [Entire Act]

State of Jharkhand - Subsection

Section 21H(1) in Jharkhand Co-operative Societies Rules, 2008

(1)Where the bye laws of the society so provide, there shall be a primary meeting to elect the delegates of the general meeting of the society on the date or dates fixed by the authority.