Section 48 in Haryana Co-operative Societies Act, 1984
48. Balance sheet and other periodical statements.
(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.(2)If the Registrar so directs, a copy of the statements referred to in sub- section (1) shall be supplied by a co-operative society to him or cadre society as the case may be by such date as may be specified by him.(3)[ Co-operative Credit Structure other than co-operative bank shall abide by all such directions regarding financial norms as may be specified by the Registrar in consultation with the National Bank.] [Added by Haryana Act No. 18 of 2007.]
