Section 76(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)If a [special general body meeting] [These words were substituted for the words 'special general meeting' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 43(C), (w.e.f. 14-2-2013).] of a society is not called in accordance with the requisition referred to in sub-section (1) the Registrar or any person authorised by him in this behalf, shall have power to call such meeting, and that meeting shall be deemed to be a meeting duly called by the committee.
