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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(3)Such requisition shall contain the reasons why the meeting is felt necessary and the proposed agenda, and no subject other than the subjects included in the proposed agenda shall be discussed at the special general meeting.