Section 60(1) in The Karnataka Souharda Sahakari Act, 1997
(1)The number of board meetings and general meetings shall be specified in the bye-laws of the Federal Co-operative:[Provided that the board shall conduct not less than six board meetings and one general meeting in a cooperative year;Provided further that the annual general meeting shall be held within twenty fifth day of September of every year.] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.]
