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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)No special meeting shall be convened under clause (a) unless a requisition in writing signed by not less than one-fourth of the members or twenty-five members, whichever is less, of the constituency which he represents is presented to the Registrar.