Section 46(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(2)Alongwith the returns specified in sub-section (1) every cooperative shall furnish the following information to the Registrar :-(a)the date of the annual general meeting at which the returns to be filed with the Registrar were considered and/or approved;(b)the total number of members on the rolls of the cooperative who were eligible to vote on the date of such annual general meeting;(c)the number of eligible members present at such annual general meeting;(d)list of names of directors, their addresses and their terms of office;(e)name and address of the chartered accountant appointed for auditing the current year's accounts ; and(f)any other relevant and specific information required by the Registrar who will enable him/her to decide whether the cooperative has conducted its affairs in accordance with the principles of cooperation and this Act.
