Section 65(3)(c) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(3)(c) in The U.P. Co-operative Societies Act, 1965

(c)he may, notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the society required the officers of the society to call a general meeting at such time and place at the headquarters of the society or any branch thereof and to determine such matters as may be directed by him and where the officers of the society refuse or fail to call such a meeting he shall have power to call it himself; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 65(3)(c) in The U.P. Co-operative Societies Act, 1965