Section 45(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)Every year, within thirty days of the holing of the annual general meeting, every co-operative shall file the following return with the Registrar;(a)annual report of activities;(b)audited annual statements of accounts with auditor's report;(c)statistical statements indicating name of the co-operative; core services offered by the co-operative to its members; total number of members as on the last day of the year; total liabilities expressed as -(i)funds from members, and surpluses,(ii)funds from the government, if any, and(iii)funds from other external sources as on the last day of the financial year; quantum in rupees of services:Provided (i) to members, and (ii) to non-members; and surplus/deficit at end of year.
