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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(2)(b) in The Punjab Co-operative Societies Act, 1961

(b)he may, notwithstanding any rule or bye-law specifying the period of notice for a general meeting of the society, require the officers of the society to call a general meeting at such time and place at the headquarters of the society to consider 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;