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

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State of Himachal Pradesh - Subsection

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

(a)he may, notwithstanding any rule or bye-law specifying the period of notice for general meeting of the society, require the officer of the society to call a general meeting at such time and place at the head-quarters of the society or any branch thereof and to determine such matters as may be directed by him, and where the officers of the society refuse or fail to call such a meeting he shall have power to call himself; and

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State of Himachal Pradesh - Subsection

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