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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(11) in The Maharashtra Cooperative Societies Rules, 1961

(11)No resolution regarding expulsion of a member of the society, removal of a member of the committee or amendment of bye-laws shall be brought forward in any general meeting, unless due notice thereof is given in accordance with the provisions of the Act, these rules and the bye-laws of the society.