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State of Uttar Pradesh - Section

Section 90 in The U.P. Co-operative Societies Rules, 1968

90. [ [Substituted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]

Every Co-operative Society shall hold its Annual General Meeting once in every co-operative year. Such meeting shall be held, as soon as may be, after the annual returns have been submitted and its accounts have been audited under Section 64, but not later than 30th November in case of primary societies and not later than 31st December in case of Central and Apex Societies:Provided that the Registrar may for reasons to be recorded, allow any society to hold its Annual General Meeting beyond November 30 or December 31, as the case may be, and in that case the Annual General Meeting shall be held within the period so extended.]