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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(1) in Haryana Co-operative Societies Act, 1984

(1)A co-operative society shall prepare a balance sheet, profit and loss account, trading account and such other statements relating to the working of the society on such intervals as may be specified by the Registrar from time to time.