Section 3(i) in The Multi-State Co-Operative Societies Act, 2002
(i)“co-operative year”, in relation to any multi-State co-operative society or class of such societies, means the year ending on the 31st day of March of the year and where the accounts of such society or class of such societies are, with the previous sanction of the Central Registrar, balanced on any other day, the year ending on such day;
