Section 72 in The Maharashtra Co-Operative Societies Act, 1960
72. Final authority of society.
- Subject to the provisions in this Act and the rules the final authority of every society shall vest in the general body of members in general meeting, summoned in such a manner as may be specified in the bye-laws.[Where the bye-laws of a society so provide, the general meeting shall be attended by delegates appointed by the members, and such meeting shall be deemed to be the meeting of the general body, for the purpose of exercising all the powers of the general body.] [This portion was added by Maharashtra 3 of 1974, Section 13.]
