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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in Rajasthan Co-operative Societies Act, 1965

(1)The committee of a co-operative society may, at any time call a special general meeting of the society and shall call such meeting within one month after the receipt of requisition in writing from the Registrar or from such number of members, not being less than one-fifth of the total number of members as may be specified in the bye-laws.