Section 75(1) in The Manipur Co-operative Societies Act, 1976
(1)Every society shall, within a period of three months from the close of the co-operative year call an annual general meeting of its members:Provided that the Registrar may, by general or special order, extend the period for holding such meeting for a further period not exceeding three months:Provided further that if, in the opinion of the Registrar, no such extension is necessary, or such meeting is not called by the society within the period specified or within the extended period, if any, granted by him, the Registrar or any person authorised by him may call such meeting in the manner prescribed, and that meeting shall be deemed to be a general meeting duly called by the society
