Section 24(3) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(3)A written notice specifying the date, hour and place of meeting and the business to be transacted there at shall be given to every member and shall be accompained by a copy of the scheme to be considered at the meeting. The notice to each member and creditor shall :-(i)be delivered or tendered to him in person;(ii)be sent to him by registered post; or(iii)be served on him in such other manner as may be specified in the bye- laws of the society.
