Section 96(4) in The Delhi Co-Operative Societies Act, 2003
(4)Where a co-operative society fails to file returns and furnish information, as required by section 32, the Registrar shall send a requisition under subsection (1) of section 33 to the committee to call a special general body meeting for the purpose of considering the annual returns to be filed with, and the information to be furnished to the Registrar.
