Section 75(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ At every annual general body meeting the audited balance sheet, the audited profit and loss account, audit report of the preceding financial year submitted by the auditor appointed under section 81, rectification report of earlier audit and the committee's report shall be placed for adoption and such other business will be transacted as may be laid down in the by-laws, and of which due notice has been given] [Sub-section (4) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 42(d), (w.e.f. 14-2-2013).]
