Section 32(5)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(5)(b) in Andhra Pradesh Co-Operative Societies Act, 1964

(b)

(i)If, at any general meeting of the society called by the Registrar himself under clause (a), otherwise than in pursuance of the requisition, there is no quorum, the meeting shall stand adjourned to such other date and time as the Registrar may determine.

(ii)If at the adjourned meeting also there is no quorum for holding the meeting, the members present shall constitute the quorum.

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State of Andhra Pradesh - Subsection

Section 32(5)(b) in Andhra Pradesh Co-Operative Societies Act, 1964