Section 32(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)The board may, at any time, call a general meeting of the members of the co-operative :Provided that one such meeting known as annual general meeting shall be held within one hundred and fifty days of the closure of the financial year to consider or to approve, among other matters, the returns to be filed with, and the information to be furnished to (he Registrar.
