Section 25(4) in The West Bengal Co-Operative Societies Act, 1983
(4)Notwithstanding anything contained in sub-section (1), sub-section (2) and sub-section (3), the State Government may, in special circumstances, permit the Registrar to call the general meeting even after the expiry of [fifteen months] [Words substituted by West Bengal Act 27 of 1989.] from the date of the last preceding meeting held under sub-section (1).
