Section 91 in The U.P. Co-operative Societies Rules, 1968
91.
Where the Annual General Meeting of a co-operative society has in any year been held under Rule 90 before its accounts have been audited, the consideration of the matters mentioned in clauses (c), (d) and (f) of sub-section (1) of Section 32 shall be taken up in the next Annual General Meeting of the society.
