Section 120 in The Multi-State Co-Operative Societies Act, 2002
120. Filing of returns.—
Every year within six months of the closure of the accounting year every multi-State co-operative society shall file the following returns with the Central Registrar, namely:—(a)annual report of the activities;(b)audited statements of accounts;(c)plan for surplus disposal as approved by the general body;(d)list of amendments to the bye-laws of the multi-State co-operative society;(e)declaration regarding date of holding of general body meeting and conduct of elections where due;(f)any other information required by the Central Registrar in pursuance of any of the provisions of this Act.
