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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(4) in Uttarakhand Co-Operative Societies Act, 2003

(4)Any meeting called under clause (c) of sub-section (3) shall have the powers of the general meeting or meeting of the committee of management, as the case may be, under the bye-laws of the society and its proceedings shall be regulated by such bye-laws.