Section 46(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)Every year within thirty days of the holding of the annual general meeting every cooperative shall file the following returns with the Registrar:-(a)annual report of activities;(b)annual statements of accounts as audited by a chartered accountant with auditor's report;(c)statistical statement indicating name of the cooperative; core services offered by the cooperative to its members; total number of members as on the last day of the year total liabilities expressed as (i) funds from members and surpluses, (ii) funds from the government and (iii) funds from other external sources as on the last day of the financial year: quantum In rupees of services provided (i) to members and (ii) to non-members ; and surplus/deficit at end of year ; and(d)annual disposal of surplus or management of deficit.
