Section 58(3)(c) in The Goa Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

(c)consideration of-

(i)annual audited financial statement of the society and its subsidiaries, if any;

(ii)annual report of activities;

(iii)auditors report and audit rectification report.

(iv)annual operational plan and budget.

(v)Approval of excess budgetary expenditure of the previous year;

(vi)long term perspective plan and budget, if any;

(vii)special audit report or inquiry report, if any;

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