Section 2(33) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(33)"special resolution" means a resolution of the general body, at a meeting called with at least 15 days notice, which has the approval of more than half of all the members of the co-operative with right of vote at the time of the general meeting, or of at least two-thirds of members with right of vote at the time of the general meeting and present in the general meeting, whichever is less;
