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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)The board shall call a special general meeting and shall be bound to do so within thirty days of the date of receipt of a written requisition-
(a)signed by not less than twenty-five per cent of the members having right to vote; or
(b)from the Registrar.