Section 113(1) in The U.P. Co-operative Societies Act, 1965
(1)Every Co-operative society shall file returns within six months of the close of every financial year to the Registrar or any officer authorized by him including the following matters, namely-(a)annual report of its activities;(b)its audited statement of accounts;(c)the plan of disposal of surplus, as approved by the General Body of the Co-operative Society;(d)list of amendments to the bye-laws of the Co-operative, if any,(e)declaration regarding date of holding of its General Body meeting and conduct the election when due, and(f)any other information as required by the Registrar.
