Section 16(1) in The Goa, Daman and Diu Chit Funds Act, 1973
(1)Every foreman, shall prepare and file with the Registrar in such manner and within such time as, may be prescribed; a balance sheet relating to the period of account duly audited either by auditors duly qualified to act as auditors of companies under the Companies Act, 1956 (Central Act 1 of 1956) or by a Chit Auditor appointed under sub-section (2) of section 52.
