Section 68(3) in Karnataka Co-Operative Societies Act, 1959
(3)When the Registrar makes an order under sub-section (1) to remedy the defects disclosed in the inquiry or inspection, he shall send a copy of the order alongwith the result of the inquiry or inspection as the case may be, to the Director of Co-operative Audit who shall take action for incorporation of such results in the next audit report and financial statements wherever necessary.] [Inserted by Act 25 of 1998 w.e.f. 15.08.1998.][Explanation. ***] [Omitted by Act 19 of 1976 w.e.f. 20.01.1976.]
