Section 32(4)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(4)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)If at a special general meeting of the registered society the quorum is not present for holding the meeting,-

(i)in cases where the meeting was called in pursuance of requisition from the members, the meeting shall stand dissolved; and

(ii)in any other case, the meeting shall stand adjourned to such other day, time and place as the board or the Registrar may determine.