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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Himachal Pradesh - Subsection

Section 67(3)(b) in Himachal Pradesh Co-Operative Societies Act, 1968

(b)any meeting called under clause(a) shall have all the powers of a general meeting called under the bye-laws of the society and its proceedings shall be regulated by such bye-laws except that no quorum shall be necessary for such meeting.