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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(1) in The Meghalaya Co-operative Societies Act

(1)A special meeting of the General Assembly shall be called-
(a)at the instance of the Administrative Council or if there be no Administrative Council of the managing body ;
(b)on a requisition signed by one-tenth of the members of the Central Assembly or twenty members, whichever is less ; or
(c)at the instance of the Registrar.