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State of Maharashtra - Section

Section 62 in The Maharashtra Cooperative Societies Rules, 1961

62. Form for the balance sheet and the profit and loss account.

(1)The balance sheet and the profit and loss account to be laid before the [annual general body meeting] [Substituted 'annual general meeting,' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] of a society by the committee shall ordinarily be in Form N :Provided that it shall be competent for the Registrar to permit a society or class of societies to adopt such other form as he may deem fit.
(2)A copy of the balance sheet and profit and loss account [and a copy of the report of the committee under sub-section (4) of section 75 shall be displayed] [Substituted 'to be presented at the annual general meeting under sub-section (2) of section 75 and a copy of the report of the committee under sub-section (3) of section 75 shall be fixed' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] on the notice board of the society at least fourteen days before the date fixed for the annual general meeting.