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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Sikkim - Subsection

Section 66(2)(b) in Sikkim Co-Operative Societies Act, 1978

(b)he may, notwithstanding any rule or, bye-laws specifying the period, of Notice for a general meeting of the society require the officers of the society to call a general meeting at such time and place at the headquarters of the society to consider 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;