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[Cites 0, Cited by 3] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Cooperative Societies Act, 1969

(2)If a special general body meeting of a society is not called in accordance with the requisition referred to in Sub-section (1) , the Registrar or any person authorized by him in this behalf shall have power to call such meeting and that meeting shall be deemed to be meeting called by the committee.