Section 56(2) in Punjab Self-Supporting Co-operative Societies Act, 2006
(2)The Board shall furnish the following information and documents to the Registrar every year within a period of thirty days from the holding of the annual general meeting, namely(i)annual report of activities of the self-supporting co-operative society;(ii)annual financial statement of accounts as audited;(iii)a statistical statement indicating the name of the self-supporting co-operative society and core services, offered by such society to its members, total number of members as on the last date of the financial year;(iv)services provided to the members and to non-members and surplus or deficit of the financial year; and(v)disposal of surplus or management of deficit.
