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Section 38 — Dissolution of Association by resolution of proprietors.

The Bengal Bonded Warehouse Association Act, 1838
1 * * * The said Association may at any time be dissolved by a resolution to that effect of two-thirds in number and value of the proprietors qualified to vote at two successive extraordinary meetings specially called for the purpose of taking into consideration the expediency of such dissolution; provided that not less than three months shall have elapsed between the first and second of such two extraordinary meetings.

Official Hindi (PDF) ↗

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