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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(3)(c) in Rajasthan Co-operative Societies Act, 1965

(c)
(i)he may, notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the society, require the officers of the society to call a general meeting at such time and place at the headquarters of the society or any branch thereof and to determine such matters as may be directed by him, and where the officers of the society refuse or fail to call such a meeting, he shall have power to call it himself;
(ii)any meeting called under sub-clause (i) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated by bye-laws.