Section 66C in Kerala Cooperative Societies Act, 1969
66C. [ Submission of returns to the Registrar. [Inserted by Kerala Act No. 8 of 2013.]
- Every co-operative society shall file returns, within six months of the closure of every financial year, before the Registrar, containing the following particulars, namely:-(a)a comprehensive annual report of its activities;(b)its audited statements of accounts;(c)plan for surplus disposal as approved by the general body of the co-operative society;(d)list of amendments to the bye-laws of the co-operative society, if any;(e)declaration regarding date of holding of its general body meeting and conduct of elections when due; and(f)any other information required by the Registrar in pursuance of any of the provisions of this Act or the rules.]
