Section 64A in The Karnataka Souharda Sahakari Act, 1997
64A. [ Filing returns to the Registrar. [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.] - The Federal cooperative shall, within a period of six months, from the close of the cooperative year, file the following returns and information to the Registrar; namely,-
(a)annual report of the activities of the preceding year and the programme for the ensuing year;(b)audited financial statements;(c)plan for disposal of surplus or savings as approved by the general body;(d)list of amendments made to the bye-laws, if any;(e)declaration regarding the date of conducting the general body meeting and elections, if any;(f)list of directors and their term;(g)any other information required by Registrar under the provisions of this Act.]
