Section 76(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)A [special general body meeting] [These words were substituted for the words 'special general meeting' (by 'Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(a), (w.e.f. 14-2-2013).] may be called at any time by the Chairman or by a majority of the committee and shall be called within one month-(i)on a requisition in writing of one-fifth of the members of the society or of members the number of which is specified in the bye-laws for the purpose, whichever is lower, or(ii)at the instance of the Registrar, or(iii)in the case of a society, which is a member of a federal society, at the instance of the committee of such federal society.
