Section 81 in The Goa Co-operative Societies Act, 2001
81. Filing of returns.
- Every year, within thirty days from the date of holding of the annual general meeting, every society shall file the following documents with the Registrar alongwith the filing fees as may be prescribed:-(a)Annual audited or unaudited statement of accounts;(b)Report of the board of directors;(c)Auditors report;(d)Audit rectification report, if any;(e)Notice convening the annual general meeting;(f)Name and address of the directors and their terms of office;(g)List of amendment to the bye-laws, if any;(h)Declaration regarding the date of holding of the general meeting and number of members who attended such meetings.
