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[Cites 0, Cited by 0] [Section 72(13)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(13)(c) in The Bihar Co-operative Societies Rules, 1959

(c)The appointment of a proxy shall not be valid unless the form duly filled in is deposited at the registered office of the society at least 48 hours before the time fixed for holding the meeting.