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[Cites 0, Cited by 17] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(5) in The Maharashtra Co-Operative Societies Act, 1960

(5)The auditor appointed under sub-section (1) shall have the right to receive all notices and every communication relating to the annual general meeting of the society and to attend such meeting and to be heard thereat, in respect of any part of the business with which he is concerned as auditor.