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State of Goa - Section

Section 49 in Goa Co-operative Societies Rules, 2003

49. Annual general meeting and approval of accounts.

- The society shall hold the annual general meeting within nine months from the close of the co-operative year and place before the general body audited or unaudited profit and loss account, balance sheet and statement of appropriation of profits, auditor's report, audit rectification report, report of the board of directors, statement of calculation of patronage refund, annual budget and the statements relating to such other matters which require authorisation in this Act.