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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(8) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(8)If all the business in the agenda cannot be transacted on the date on which the general meeting is held, the meeting may be postponed to any other suitable date not later than 30 days from the date of the meeting as may be decided by the members present at the meeting.