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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in The Karnataka Societies Registration Act, 1960.

(1)Every society registered under this Act shall hold every year a general meeting called the annual general meeting at which the report of the management of the society for the previous year together with an audited copy of the balance sheet, income and expenditure account and the auditor’s report shall be submitted for approval.