The Legislature of a State may, by law, make provisions that the annual general body meeting of every co-operative society shall be convened within a period of six months of close of the financial year to transact the business as may be provided in such law.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,the Society’s General Body Meeting must be held within six months of the financial year’s end to do any business that may be specified under such legislation.Also Refer]
