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State of Maharashtra - Section

Section 28 in Maharashtra Apartment Ownership Rules, 1972

28. Special Meetings. - Special meetings of the Board may be called by the President on three days' notice to each Manager, given personally or by mail, or telegraph, which notice shall state the time, place (as hereinabove provided) and purpose of the meeting. Special meetings of the Board shall be called by the President or Secretary in like manner and on like notice on the written request of at least three Managers.