Section 113 in The U.P. Co-operative Societies Act, 1965
113. [ Filling of Returns. [Inserted by U.P. Act 13 of 2013, Section 6 (w.r.e.f. 15-2-2013). Earlier Section 113 was omitted by U.P. Act 17 of 1994 (w.e.f. 15-7-1994).]
(1)Every Co-operative society shall file returns within six months of the close of every financial year to the Registrar or any officer authorized by him including the following matters, namely-(a)annual report of its activities;(b)its audited statement of accounts;(c)the plan of disposal of surplus, as approved by the General Body of the Co-operative Society;(d)list of amendments to the bye-laws of the Co-operative, if any,(e)declaration regarding date of holding of its General Body meeting and conduct the election when due, and(f)any other information as required by the Registrar.(2)Every co-operative society shall be covered by the Right to Information Act, 2005.]
