Section 17 in The Meghalaya Co-operative Societies Rules
17. Promoters of unlimited liability society and member of all other societies, seeking loan to furnish information as to financial position.
- A full, true and accurate statement of assets including immovable property and liabilities shall also be furnished-(a)by a promoter signing the application, for registration of a society with unlimited liability together with the application for registration of the society; and(b)by a member of a limited society applying for a loan or for acceptance as a surety for a loan.Form for furnishing statement of assets and liabilities by member of unlimited liability society. - Such statement signed by member in the form that may be prescribed by Registrar from time to time, showing assets and liabilities at the time of admission as well as on the last date of each co-operative year shall be preserved by the society.
