Section 32(3)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)The board may, at any time, call a special general meeting of the registered society and shall call such a meeting within one month of the date of a requisition in that behalf from-

(i)such number of the members or proportion of the total number of members as may be specified in the bye-laws; or

(ii)the board of the financing bank to which the society is affiliated; or

(iii)any other registered society of such class as may be prescribed for the purpose; or

(iv)the Registrar.

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State of Tamilnadu - Subsection

Section 32(3)(a) in The Tamil Nadu Co-Operative Societies Act, 1983