Section 44 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
44. Accounts, records and documents to be maintained.
(1)Every cooperative shall keep at its head office, the following accounts, records and documents :-(a)a copy of this Act, with amendments made from time to time;(b)copies of other laws and regulations to which the cooperative is subject;(c)a copy of its articles of association with, amendments made from time to time ;(d)the minutes books;(e)account of all sums of money received and expended by the cooperative and their respective purposes;(f)account of all purchases and sales of goods by the cooperative;(g)account of the assets and liabilities of the cooperative ;(h)a list of members their fulfilment of responsibilities over the previous financial year, their eligibility to exercise their rights for the current financial year updated within forty five days of closure of the cooperatives financial year; and(i)all such other accounts, records and documents as may be required by this Act or other laws and regulations:Provided that where a cooperative has branch offices, summarized statements of accounts relating to such branch office/s, shall be available at the head office for each quarter within fifteen days of the end of that quarter.(2)Every cooperative shall keep open the books of account and other records for inspection by any director during business hours.(3)Every cooperative shall make available during its business hours to any member who so requests, copies of this Act, articles of association, minutes book of the general body voters list and such accounts and records of transactions that relate to that member.(4)Every cooperative shall preserve its books of accounts relating to a period of at least eight years before the current year together with supporting records and vouchers.
