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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1) in Assam Co-Operative Societies Act, 2007

(1)The Board may call a special general meeting and shall be bound to do so within forty five days of the date of receipt of a written requisition, -
(a)signed by not less than twenty five percent of the members having right to vote; or
(b)from the Registrar.