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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)Every year, within thirty days of the holding of the annual general meeting, the board shall file the following returns with the Registrar, namely :-
(a)annual report of activities;
(b)annual financial statements of accounts as audited with auditor's report, thereon;
(c)statistical statement indicating name of the co-operative; core services offered by the co-operative to its members; total number of members as on the last day of the financial year; total liabilities expressed as (i) funds from members, and surpluses; (ii) funds from other external sources as on the last day of the financial year; quantum in rupees of services provided (i) to members, and (ii) to non-members; and surplus or deficit at the end of financial year; and
(d)annual disposal of surplus or management of deficit.