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[Cites 0, Cited by 0] [Section 57A(7)] [Section 57A] [Entire Act]

State of Maharashtra - Subsection

Section 57A(7)(h) in The Maharashtra Cooperative Societies Rules, 1961

(h)
(i)read or cause to be read the text and grounds of no-confidence motion and allow any of the member, who have signed the requisition to move the motion and to speak in support of the motion.
(ii)allow the member against whom no-confidence motion is moved or any other member on his behalf to defend.