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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985

(1)Unless otherwise provided in the bye-laws, the quorum for a general meeting shall be one fifth of the total number of members of the Multi State Co-operative Society.