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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tripura - Subsection

Section 60(5) in The Tripura Co-operative Societies Rules, 1976

(5)Unless otherwise provided in the bye-laws, a notice of the general meeting stating the place, date and hour, with a statement of business to be transacted, shall be sent to every member 15 clear days before the date of meeting.