Section 34 in The Karnataka Souharda Sahakari Act, 1997
34. Furnishing Information.
- [Within six months from the close of the cooperative year, every cooperative shall furnish the following returns and information to the Registrar and the Federal cooperative] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] [and in the case of Co-operative Bank also to the Reserve Bank] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.] namely:-(a)[ annual report of the activities for the preceding cooperative year and the 2000:KAR.ACT 17 Souharda programme for the ensuing cooperative year] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](b)audited [financial statements] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](c)plan for disposal of surplus as approved by the general body;(d)list of directors and their terms of office;(e)list of amendments to the bye-laws of the Co-operative; and(f)declaration regarding the date of conducting the general body meeting and elections, if any.(g)[ any information required by the Registrar and the Federal cooperative under the provision of this Act] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.]
