Section 29(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)The board of a cooperative may, at any time call a general meeting of the members of the cooperative :Provided that one such meeting known as annual general meeting shall be held within one hundred and fifty days of the closure of the cooperatives financial year to consider and/or to approve, among other matters, the returns to be field with and the information to be furnished to the Registrar:
