Section 84A in The Tamil Nadu Co-Operative Societies Act, 1983
84A. [ Returns to be filed to the Registrar. [Substituted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
- Every registered society shall file returns, within six months from the close of every co-operative year, to the Registrar, including the following matters, namely:-(a)annual report of its activities;(b)its audited statement of accounts;(c)plan for surplus disposal as approved by the general body of the co-operative society;(d)list of amendments to the by-laws of the co-operative society, if any;(e)declaration regarding date of holding of its general body meeting and conduct of elections when due; and(f)any other information required by the Registrar in pursuance of any of the provisions of this Act or the rules.]
