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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3)(c) in The Orissa Co-operative Societies Act, 1962

(c)
(i)he may, notwithstanding any rule or Bye-Laws, specifying the period of notice for a general meeting of the Society, require the officers of the Society to call a general meeting at such time and place at the headquarters of the Society or any branch thereof and to determine such matters as may be directed by him, and where the officers of the Society refuse or fail to call such a meeting he shall have powers to call it himself;