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

State of Jammu-Kashmir - Subsection

Section 6A(2) in Jammu and Kashmir Co-operative Societies Rules, 2001

(2)At least fifteen days clear notice of such meeting shall be given to all the members of the Co-operative Society, which shall be accompanied by a copy of the proposed resolution.