Section 50(5)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003

[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(5)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(b)the Registrar shall, within thirty days of such approval, cause at the expense of the co-operative a notice of the special resolution to be published once a week for two consecutive weeks in a newspaper published or distributed in the district where the registered office of the co-operative is located.

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State of Uttarakhand - Subsection

Section 50(5)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003