Section 412 in The U.P. Co-operative Societies Rules, 1968
412.
The annual general meeting adjourned for want of quorum or for any other reasons provided in the bye-laws shall be held on the 26th day (counted from the date of adjournment included), at the time and place given in the agenda notice of the original meeting and shall take up only the agenda items left unfinished at the original meeting.
