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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(2)(c) in The Bihar Co-operative Societies Rules, 1959

(c)Where the Organiser is not available to convene the meeting or he fails to convene the meeting as aforesaid, it shall be convened by the Registrar or any person authorised by him by a general or special order.