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State of West Bengal - Section

Section 19 in West Bengal Apartment Ownership Bye-laws, 1974

19. Publication of audited Annual Financial Statement.

—(a) Each Association shall, on or before 31st day of July each year, publish an audited annual financial statement in respect of the preceding financial year describing inter alia--
(i)the details of its profit and loss account,
(ii)its total receipts and expenditure,
(iii)a summary of the details of the property concerned, and
(iv)the details of the assets and liabilities of such Association, as they stand at the end of the financial year concerned;
(b)the audited annual financial statement shall be open to inspection by any member of the Association during office hours and a copy thereof shall be forwarded to the Competent Authority not later than the 15th day of August of each year;
(c)every audited annual financial statement shall be accompanied by complete list of apartment owners of the property concerned;
(d)a copy of the last audited annual financial statement together with the report of the auditor thereon shall be kept in a conspicuous place in the office of the Association.