Section 65(3)(c) in Uttarakhand Co-Operative Societies Act, 2003

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

State of Uttarakhand - Subsection

Section 65(3)(c) in Uttarakhand Co-Operative Societies Act, 2003

(c)he may notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the society require the offices 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 power to call it himself; and

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State of Uttarakhand - Subsection

Section 65(3)(c) in Uttarakhand Co-Operative Societies Act, 2003