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Cost and Works Accountants Act, 1959 137. Extraordinary General meetings (1) A Regional Council may, as often as it considers necessary, and shall on requisition made in writing by at least 20 per cent of the total number of members on the Regional Register convene an Extraordinary General Meeting. Any such requisition shall specify the object for which the meeting is called, shall be signed by the members making the same and shall be delivered at the office of the Regional Council. (2) When a requisition is made under sub-regulation (1), the Regional Council shall convene an Extraordinary General Meeting within six weeks after the receipt of such requisition.    |
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