Section 46(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)The Registrar shall submit an annual report to the Government by 31st March of each year, containing statistical information on the cooperatives in the State compiled from the returns received during the previous calendar year, under sub-section (1) (d), with regard to the total number of cooperatives in the State, their membership, funds, services and surplus/deficit; and the report shall also contain information on the strength of staff in the Department of Cooperation including those on deputation, establishment expenses on the department, fee raised under this Act by the department, and a statistical summary of statutory powers exercised during the previous calendar year.
