Section 44(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)Every cooperative shall keep at its head office, the following accounts, records and documents :-(a)a copy of this Act, with amendments made from time to time;(b)copies of other laws and regulations to which the cooperative is subject;(c)a copy of its articles of association with, amendments made from time to time ;(d)the minutes books;(e)account of all sums of money received and expended by the cooperative and their respective purposes;(f)account of all purchases and sales of goods by the cooperative;(g)account of the assets and liabilities of the cooperative ;(h)a list of members their fulfilment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current financial year updated within forty five days of closure of the cooperatives financial year; and(i)all such other accounts, records and documents as may be required by this Act or other laws and regulations:Provided that where a cooperative has branch offices, summarized statements of accounts relating to such branch office/s, shall be available at the head office for each quarter within fifteen days of the end of that quarter.
