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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)The chief promoter shall maintain proper accounts along with the counter-foil of the receipts for the amounts collected and vouchers for the expenses incurred by' him. The chief promoter shall place or cause to place the accounts with the details of the expenditure incurred by him for the registration of the society for approval in the first general meeting of the society held after its registration.