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State of Uttar Pradesh - Section

Section 42 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

42. Form and Register.

- The Federation shall keep and maintain upon date in such forms as the Registrar may specify from time to time, The undermentioned accounts books and register for recording to business transactions of the Federation:
(a)Minute books or books for recording the proceedings of the meetings of the General body, Board of Directors and any other committee or sub-committee of the Federation.
(b)Register of applications for membership or the Federation containing the name and address of the applicants, The number of the share applied for and in case of refusal, the data of communication of the decision refusing admission to the applicant.
(c)Register of member showing the name and address of each member, the date of admission, the share taken and the amount paid by the member to us such shares and the date of and the reason for cessation of his membership.
(d)Register of Delegates.
(e)Receipts book.
(f)A ledger for each member of the Federation.
(g)Cash-book showing daily receipts and expenditures and the balance at the end of each day.
(h)Voucher file containing all vouchers for expenditure made by the Federation numbered serially and filled chronologically.
(i)A general ledger showing day to day receipts and disbursements and the outstanding under various heads.
(j)Register of dividend and bonus.
(k)Register of officers and office bearers including delegates appointed, if any.
(l)Such other books and registers as may be prescribed by the Board the Managing Director or specified by the Registrar from time to time.