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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1) in The Maharashtra Non-Trading Corporations Act, 1959

(1)Every corporation shall keep at its registered office proper books of accounts with respect to–
(a)all sums of money received and expended by the corporation and the matters in respect of which the receipt and expenditure take place; and
(b)the assets and liabilities of the corporation.