Section 63(4A) in Karnataka Co-Operative Societies Act, 1959
(4A)[ Every Co-operative Society shall for each co-operative year, prepare and furnish within two months from the end of that year, to the Registrar and the Director of Co-operative Audit, a statement showing the receipts and disbursements, profit and loss and the balance sheet for the year and such other statements and returns as the Registrar or the Director of Co-operative Audit may direct.] [Inserted by Act 5 of 1984 w.e.f. 09.01.1984.]
