Section 47(1) in The Karnataka Souharda Sahakari Act, 1997
(1)On an application made by not less than one-fifth of the members of a Co-operative to wind up the affairs of the said Co-operative, the board shall convene a general meeting by issuing a notice to each member. Such notice alongwith a notice to attend the general meeting shall also be issued to [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] union Co-operative, creditors, auditor and to the subsidiary organisation of the Co-operative, who shall also have a right to make a representation at the general body.
