Section 25(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Every agricultural producers marketing society, consumer society, dairy society, industrial society, oil seeds growers society, processing society and weavers society and such other society as the Government may, from time to time, specify by general or special order, shall, in addition to the statements and returns referred to in sub-rule (1), submit within a period of one month from the close of the [financial year] [Substituted for 'co-operative year' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.] to the Registrar a statement of verification of the stock at the close of the [financial year] [Substituted for 'co-operative year' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.] of articles in which the society transacts business.
