Section 76 in The Punjab Co-operative Societies Rules, 1963
76. Returns to be submitted by co-operative societies. [Section 85 (2) (xiv)]
- The Registrar may lay down the returns to be submitted by a Co-operative Society and provide for the persons by whom and the form in which such returns will be submitted. If a Co-operative Society fails to comply with the directive within a reasonable time, the Registrar may have the returns completed at the expense of the Co-operative Society.
