Section 71(2) in The Tripura Co-operative Societies Act, 1974
(2)At every annual general meeting of a society, the committee shall lay before the society a statement showing the details of the loans (if any) given to any of the members of the committee or any members of the family of any committee member during the last preceding year along with a balance sheet and profit and loss account for the year in the manner prescribed by the Registrar by general or special order for any class or classes of societies.Explanation. - In the case of a society not carrying on business for profit, an income and expenditure account shall be placed before the society at the annual general meeting instead of profit and loss account; and all references to profit and loss account and to "profit" or "loss" in this Act, shall be construed in relation to such societies as references, respectively, to the "excess of income over expenditure", and "excess of expenditure over income".
