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[Cites 0, Cited by 0] [Section 72(13)] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(13)(c) in Jharkhand Co-operative Societies Rules, 2008

(c)The appointment of a proxy shall not be valid unless the form duly filed in is deposited at the registered office of the society at least 48 hours before the time fixed for holding the meeting.