Section 59(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)Where a co-operative fails to file returns and furnish information, as required by Section 52, even after a lapse of two hundred and forty days from the close of the financial year, the Registrar shall send a requisition under sub-section (2) of Section 32 to the board to call a special general meeting for the purpose of considering the annual returns to be filed with, and the information to be furnished to the Registrar.
