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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(2)(b) in Haryana Co-operative Societies Act, 1984

(b)he may notwithstanding any rules or bye-laws specifying the period of notice of 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 specified 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;