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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(3) in The Punjab Co-operative Societies Act, 1961

(3)Any meeting called under clause (b) of sub-section (2) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated by such bye-laws.