Section 33 in The Punjab Co-operative Societies Rules, 1963
33. Submission of information and returns by Co-operative Societies having state participation. [Section 85(2) (xxxv)]
- A Co-operative Society receiving Government loan or subsidy or a Co-operative Society in which a share or shares have been subscribed or liability by way of guarantee for borrowing exceeding fifty per cent of the working capital of the Co-operative Society has been undertaken by the Government, shall furnish such information and submit such returns as the sanctioning authority or the Registrar may, from time to time, require.
