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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985

(3)If within half an hour from the time appointed for the meeting aquorum is not present, the meeting shall stand adjourned :Provided that a meeting which has been called on requisition of the members shall not be adjourned but dissolved.