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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Meghalaya - Subsection

Section 70(2) in The Meghalaya Co-operative Societies Rules

(2)Previous and timely intimation shall always be given to the society by the audit officer before the audit is commenced :Provided that the verification or examination required under Clauses (i), (ii) and (iii) of Section 57, may be carried out by any audit officer without any previous intimation to the society.