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State of Haryana - Section

Section 79 in Haryana Co-operative Societies Rules, 1989

79. Preparation of balance sheet and other accounts.

- Section 131(2) (xiv) and (xv). - (1) A co-operative society shall prepare balance sheet, profit and loss account, trading account and such other statements relating to accounts as may be specified, from time to time, by the Registrar within three months of the close of the co-operative year in such form as may be laid down by the Registrar.
(2)If the Registrar so directs, a copy of each of the statement referred to in sub-rule (1) shall be supplied by a co-operative society to the Registrar by such date as he may specify.