Section 30(5)(a) in Rajasthan Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(5)(a) in Rajasthan Co-operative Societies Act, 1965

(a)giving such officer or member of the committee or servant of the society, an opportunity to call the general meeting of the society or comply with the requirements of sub-sections (2). (3) and (4), within the time specified by the Registrar, and such officer or member of the committee or servant of the society has failed to do so within such time; and

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State of Rajasthan - Subsection

Section 30(5)(a) in Rajasthan Co-operative Societies Act, 1965