Section 24(3)(iii) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

(iii)be served on him in such other manner as may be specified in the bye- laws of the society.

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