Section 4(1) in Multi-Unit Co-operative Societies Rules, 1958
(1)The meeting referred to in rule 3 shall be convened not less than 40 days after the date of issue of notice to the members and creditors of the society in the manner specified in sub-rules (2) and (3) :Provided that, in relation to any scheme certified under section 5D of the Act, this sub-rule shall have effect subject to the modification that for the figures and word "40 days", the figures and word "15 days," shall be substituted.
