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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1)(ii) in The Assam Co-operative Societies Rules, 1953

(ii)no such resolution shall be valid unless not less than clear fifteen days notice of such meetings has been given of the proposal to alter or rescind the bye-laws.