Section 53(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)The move approved in pursuance of Sub-section (1) is required to set out -(a)the assets and liabilities of the Co-operative;(b)the up-to-date audit report;(c)the claims of creditors;(d)the number of members;(e)the nature and extent of the members' interest in the Co-operative; and(f)the name and address of the liquidator appointed by the Co-operative.
