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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)At every annual general meeting of a Society, the Committee shall lay before the general body of the Society balance sheet, profit and loss account/statement showing details, statement showing list of defaulters and informations regarding embezzlements and the persons or members involved in such embezzlements.