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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(4)(i) in Rajasthan Co-operative Societies Rules, 2003

(i)all the sitting members of the committee and the Registrar have been served a notice of 15 days for the meeting of the committee having an agenda of the proposed co-option;