Section 56(1)(a) in Punjab Self-Supporting Co-operative Societies Act, 2006

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State of Punjab - Subsection

Section 56(1)(a) in Punjab Self-Supporting Co-operative Societies Act, 2006

(a)Every self-supporting co-operative society shall within a period of six months from the closure of the financial year, provide to its members, the following information and documents, namely :-

(i)audited annual statement of accounts;

(ii)plan for disposal of profits as approved by the general body;

(iii)up-to-date list of members, Directors and other office bearers of the self-supporting co-operative society;

(iv)amendment if any, made in the bye-laws of the self-supporting co-operative society;

(v)dates of holding of general body meetings;

(vi)date of conducting elections; and

(vii)compliance report in respect of special audit report and inquiry report.

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State of Punjab - Subsection

Section 56(1)(a) in Punjab Self-Supporting Co-operative Societies Act, 2006