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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in West Bengal Co-operative Societies Rules, 2011

(2)If the Board fails to take steps or does not give direction to convene any Annual General Meeting at least two months before the expiry of the period referred to in sub-rule (1), the Chairman or in his absence the Vice-Chairman or in the absence of both, the highest designated employee shall convene the meeting.