Section 32(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)The committee shall call a general meeting of the society within thirty days of the date of receipt of a requisition in writing from(i)such number of members or proportion of the total number of members, as may be specified in the bye-laws ;(ii)the financing bank to which the society is indebted ;(iii)a federal society to which the society is affiliated ; or(iv)the Registrar.
