Section 26(3) in The West Bengal Co-Operative Societies Act, 1983
(3)The Registrar or any person authorised by him in this behalf may, by an order in writing, call at any time a special general meeting of any cooperative society and shall call such a meeting upon refusal or failure by a majority of directors of the board to call a special general meeting [under clause (a) or clause (b) of sub-section (1)] [Words, figure, letters and brackets substituted by West Bengal Act 27 of 1989.].
