Section 65(2)(c) in Kerala Cooperative Societies Act, 1969

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State of Kerala - Subsection

Section 65(2)(c) in Kerala Cooperative Societies Act, 1969

(c)

(i)he may, notwithstanding any rule or bye-law specifying the period of notice for a general body meeting of the society, himself call a general body meeting or require the President or Secretary of the society to call a general body meeting at such time and place at the headquarters of the society or any branch thereof, to determine such matters as my be directed by him;

(ii)any meeting called under sub-clause (i) , shall have all the powers of a general body meeting called under the bye-laws of the society.

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State of Kerala - Subsection

Section 65(2)(c) in Kerala Cooperative Societies Act, 1969