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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(3) in The Gujarat Co-Operative Societies Act, 1961

(3)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 authorised by him in that behalf, shall have power to call such meeting, which shall be deemed to be a meeting duly called by the committee.