Section 11(4)(b) in The Multi-State Co-Operative Societies Act, 2002

[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

(b)a statement containing the particulars indicating—

(i)the date of the general meeting at which the amendments to the bye-laws were made;

(ii)the number of days’ notice given to convene the general meeting;

(iii)the total number of members of the multi-State co-operative society;

(iv)the quorum required for such meeting;

(v)the number of members present at the meeting;

(vi)the number of members who voted in such meeting;

(vii)the number of members who voted in favour of such amendments to the bye-laws;

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