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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Sikkim - Subsection

Section 33(1) in Sikkim Co-Operative Societies Act, 1978

(1)The committee of a society may, at any time, call a special general meeting of the society and also shall call such meeting within one month after the receipt of a requisition in writing from the Registrar or from such number of members or a proportion of the total number of members, as may be provided in the bye-laws.