Section 28(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)The Board of a co-operative may, at any time, call a general meeting of the members of the co-operative:Provided that one such meeting known as Annual General Meeting shall be held within one hundred any fifty days of the closure of the co-operative's financial year to deal with the matters specified in section 27 (1).
