Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(3)(g) in The Karnataka Souharda Sahakari Act, 1997

(g)deliver to [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] atleast once in every six months, period or more often as the [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] may require, financial statements of the Co-operative in any form that the liquidator considers proper or that the [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] may require [and in the case Cooperative Bank, deliver such financial statement also to the Reserve Bank.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]