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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(ee) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(ee)"special resolution" means a resolution of the general body which has the approval of more than fifty per cent of the members having right to vote and not less than two-third members present and noting at the general meeting;