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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2) in Assam Co-Operative Societies Act, 2007

(2)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.