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State of Maharashtra - Section

Section 35 in The Maharashtra Non-Trading Corporations Act, 1959

35. Right of members to copies of balance sheet and auditors’ report.

A copy of every balance sheet (including the income and expenditure account, the auditors’ report and every other document required to be annexed or attached to the balance sheet) which is to be laid before the corporation in general meeting shall, not less than twenty one days before the date of the meeting, be sent to every member of the corporation.