Section 52(6) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(6)Where the board [fails] [Pl. see 'Errata' issued on 8-3-2000.] to call a special general meeting within the time period specified in Section 29 (2), the Registrar may call the special general meeting,-(a)to review the affairs of the cooperative; and(b)to ascertain whether the general body desires to continue the cooperative.
