Section 43(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)Every co-operative shall keep at its registered office, the following accounts, records and documents;(a)a copy of this Act, with amendments made from time to time.(b)a copy of its articles of association, with amendments made from time to time(c)the minutes books;(d)account of all sums of money received and expended by the co-operative and their respective purposes;(e)account of all purchases and sales of goods by the co-operative;(f)account of the assets and liabilities of the co-operative;(g)a list of members, their fulfillment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current financial year updated within forty five days of closure of the cooperative's financial year; and(h)all such other accounts, records and documents as may be required by this Act or other laws and regulations;Provided that where a co-operative has branch offices, summarized statements of accounts relating to such branch office/s, shall be available at the registered office for each quarter, within fifteen days of the end of the quarter.
