Section 30(3) in The Karnataka Souharda Sahakari Act, 1997
(3)If the Co-operative and the Federal Co-operative, fail to convene the special general meeting within the time specified under sub-section (2), the Registrar shall convene the special general meeting within [forty five] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] days after the receipt of requisition signed by not less than one-tenth of the members of the Co-operative.
