Section 7(1) in The National Co-Operative Development Corporation Act, 1962
(1)The Corporation [shall ordinarily meet twice a year at such times] [Substituted by Act 3 of 1974, Section 6, for "shall meet at such times" (w.e.f. 7-4-1975)] and places and shall, subject to the provisions of sub-sections (2) and (3), observe such procedure in regard to transaction of business at its meetings (including the quorum at meetings) as may be provided by regulations made by the Corporation under this Act.
