Section 10(4)(b) in Haryana Co-operative Societies Act, 1984

[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

(b)a statement containing the particulars indicating -

(i)the date of the general meeting at which the amendment to the bye-laws was made;

(ii)the number of days' notice given to convene the general meetings;

(iii)the total number of members of the co-operative society;

(iv)the quorum required for such meeting;

(v)the number of members present at the meeting;

(vi)the number of members who voted in such meeting;

(vii)the number of members who voted in favour of such amendment to bye-laws;

Legal Document View