Section 73(1) in The Goa Co-operative Societies Act, 2001
(1)Every society shall maintain at its office the following accounts, records and documents, namely:-(a)copy of its registered bye-laws with amendments made from time to time;(b)the minute book of the board of directors meetings and committee meetings;(c)the minute book of the general meetings;(d)accounts of all sums of money received and expended by the society;(e)accounts of all purchases and sales of goods made by the society;(f)accounts of all assets and liabilities of the society;(g)a register showing memberwise patronage of various services provided by the society;(h)an up-to-date register of all members;(i)copies of the annual statement of accounts, directors report and auditors report;(j)all such other accounts, records and documents as may be required by this Act or other laws.
