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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(3) in Himachal Pradesh Co-Operative Societies Rules, 1971

(3)At such special meeting, no business other than that specified in the notice shall be transacted.The rule empowers any three committee members to requisition a special meeting of the managing committee for which a seven clear days notice shall be given. In such special meeting only such things shall be discussed as are specified in the agenda.