Section 32(4) in The Assam Co-operative Societies Act, 1949
(4)If any society fails to hold the meeting within the period of 60 days mentioned in sub-section (2) or when an application is made for extension under the proviso to sub-section (2) within the period so extended or when no extension is granted, before the expiry of 20 days from the date on which the order rejecting the application for extension is communicated, the Administrative Council and/or the Managing Body of the society shall stand dissolved from the date of expiry of the aforesaid period.
