Section 88(3) in The West Bengal Co-Operative Societies Act, 1983
(3)After a co-operative housing society has been registered and till the possession of land, house or apartment in a [* * *] [Word omitted by West Bengal Act 21 of 1990.] building, as the case may be, is made over to the members of the co-operative housing society on the completion of a project undertaken by it, the co-operative housing society shall furnish to its members and to the Registrar at the end of every quarter a statement in the prescribed manner.
