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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttarakhand - Subsection

Section 64(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)The audit under sub-section (1) shall include an examination of overdue debts, if any, the verification of the cash balance and securities, and a valuation of the assets and liabilities of the society.