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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(5)(ii) in The Bihar Co-operative Societies Rules, 1959

(ii)[ It shall be incumbent on the Chief Executive of the Co-operative Society to convene a Special General Meeting after notice to the members within thirty days of the receipt of the order under clause (i) above failing which the Registrar or the person authorised by him or the conducting officer may summon the meeting after notice to the members of twenty-one days and such meetings shall have all the powers of a special General Meeting convened according to the bye-laws of the Co-operative Society. [Substituted by G.S.R. 1 dated 1.2.1997.]