Section 28(1) in Karnataka Co-Operative Societies Act, 1959
(1)The committee of a co-operative society may, at any time, call a special general meeting of the society and shall call such meeting within one month after the receipt of a requisition in writing from the Registrar or from [fifty members or one fifth of the total number of members whichever is less, to transact a specified business] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.].
