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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(b) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(b)Thirty days notice for calling a General Meeting for consideration of an amendment in the bye-laws along with a copy of the proposed amendment shall be given to all t he members: