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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(a) in Rajasthan Co-operative Societies Act, 2001

(a)the Registrar or any other person authorised by him in this behalf shall have the power to call such meeting within One month and that meeting . shall be deemed to be a meeting called by the committee;