Section 36(1) in The Maharashtra Non-Trading Corporations Act, 1959
(1)After the balance sheet and the income and expenditure account have been laid before a corporation at an annual general meeting as aforesaid, there shall be filed with the Registrar within forty days from the day on which each of the annual general meetings referred to in section 26 is held, three copies of the balance sheet certified to be true copies by the auditors of the corporation, and the auditors’ report in so far as it relates to the balance sheet.
