Section 33(4) in Assam Co-Operative Societies Act, 2007
(4)Any meeting of the General Assembly other than the Special General Meeting may, with the consent of the majority of the members present, he adjourned from time to time to a later hour on the same day or to any other date as may be provided in [the bye-laws] [Substituted 'this bye-laws' by Assam Act No. 4 of 2019, dated 7.3.2019.], but no business other than that left over at the adjourned meeting shall be transacted at the next meeting.A notice of such adjournment posted in the notice board of the Head office of the cooperative society on the day on which the meeting is adjourned shall be deemed sufficient notice of the next adjourned meeting.
