Section 32(1) in Himachal Pradesh Societies Registration Act, 2006
(1)Every Society shall keep at its head office proper books of accounts in which shall be entered accurately-(a)all sums of money received and the source thereof, and all sums of money expended by the Society and the objects or purposes for which such sums are expended;(b)the assets and liabilities of the Society; and(c)details of immovable property acquired by the Society.
