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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(2) in The Chhattisgarh Co-Operative Societies Act, 1960

(2)Every co-operative society shall submit its books of accounts and record of all transactions and pertaining to all affairs for the purpose of audit by an auditor or auditing firm to be authorized by General Body from a panel approved by the Registrar.