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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)For the purpose of passing a special resolution referred to in sub-section (1), a notice of thirty days shall have to be given in writing to each member of the general body alongwith a draft of the proposed amendment by registered post.