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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(2) in Himachal Pradesh Societies Registration Act, 2006

(2)If a special general meeting of a Society is not called in accordance with the requisition referred to in sub-section (1), the Registrar or any person authorized by him in this behalf, shall call such meeting, and that meeting shall be deemed to be a meeting duly called by the Governing body.