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

State of Telangana - Subsection

Section 20(2) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(2)The following matters, among others specified in the bye-laws shall be dealt with by the general body of a Co-operative Society, namely:-
(a)amendments to bye-laws;
(b)election and removal of Directors;
(c)consideration of,-