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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Mizoram - Subsection

Section 87(1)(c) in Mizoram Cooperative Societies Act, 2006

(c)have right to enquire as to whether:
(i)the loans and advances made by a co-operative on the basis of security have been properly secured;
(ii)the terms on which such loans and advanced have been made are not prejudicial to the interest of the co-operative or its members;
(iii)the transactions of co-operative which are represented merely by book entries are not prejudicial to the interests of co-operative;
(iv)personal expenses have been charged t revenue account;
(v)cash has actually been received or no in respect of share allotment made on cash wherever indicated;
(vi)the position stated in the books of accounts and balance- sheet is correct, regular and not misleading in the event of cash mentioned under previous sub clause has actually not been received;