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[Cites 0, Cited by 6] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(1) in Kerala Cooperative Societies Act, 1969

(1)The committee of a society may, at any time, call a special general body meeting of the society and shall call such meeting within one month after receipt of a requisition in writing from the Registrar or from such number of members or a proportion of the total number of members, as may be prescribed.