Section 24 in Jammu and Kashmir Chit Funds Act, 2016
24. Balance sheet.
- Without prejudice to the provisions of the Companies Act, 2013 (Act 18 of 2013), every foreman shall prepare and file with the Registrar within such time as may be prescribed, a balance sheet as on the last date of each calendar year, or, as the case may be, the financial year of the foreman and a profit and loss account relating to the year of account, in the forms set out in Parts I and II of the Schedule, or as near thereto as circumstances admit, in respect of the chit business and audited by auditors qualified to act as auditors under the Companies Act, 2013, or by a chit auditor appointed under section 61 :Provided that where a balance sheet is audited by an auditor qualified to act as auditor under the Companies Act, 2013 a chit auditor appointed under section 61 shall have the right to audit the balance sheet at any time if so authorised by the Registrar in this behalf.
