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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1)(c) in Kerala Cooperative Societies Act, 1969

(c)consideration of the audit report [and the report and follow up action of the committee thereon] [Inserted by Kerala Act No. 8 of 2013.] and the annual report;
(ca)[ review of operational deficit/loss, if any. and programme to reduce such deficit; or loss. [Added by Kerala Act No. 8 of 2013.]
(cb)approval of the programme of activities of the society prepared by the committee for the ensuing year;
(cc)review of annual report and accounts of any subsidiary organization, if any;
(cd)amendment of bye-laws;
(ce)declaration regarding date of holding of its general body meeting and conduct of elections when due; and
(cf)any other information required by the Registrar in pursuance of the provisions of the Act;]