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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1) in The Maharashtra Cooperative Societies Rules, 1961

(1)The balance sheet and the profit and loss account to be laid before the [annual general body meeting] [Substituted 'annual general meeting,' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] of a society by the committee shall ordinarily be in Form N :Provided that it shall be competent for the Registrar to permit a society or class of societies to adopt such other form as he may deem fit.