Section 47(3) in The Karnataka Souharda Sahakari Act, 1997
(3)[The Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] may require from a Co-operative, liquidator or any other person who is required to furnish information, an annual or other returns showing,-(a)the progress of winding up;(b)the distribution of any undistributed surplus or reserves; and(c)any other information that [he may require.] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]
