Section 118 in The U.P. Co-operative Societies Rules, 1968
118.
For the purpose of obtaining the opinion of the general body of a co-operative society under sub-section (1) of Section 35, the Registrar shall call a general meeting of the general body of the society, for which purpose he shall issue a notice to the members of the general body whose names have been intimated to him by the society or ascertained by him from the records. Non-receipt of the notice by any members shall not invalidate the proceedings of such meeting.
