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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(6) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(6)Where the board fails to call a special general meeting within the time period specified in Section 28 (2), the Registrar may call the special general meeting:
(a)to review the affairs of the cooperative; and
(b)to ascertain whether the general body desires to continue the cooperative.