Section 32(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(6)Any meeting of the general body may, with the consent of the majority of the members present, be adjourned from time to time to a later hour on the same day or to any other date, 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 head office of the cooperative on the day on which the meeting is adjourned shall be deemed sufficient notice of the next ensuring meeting.
