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

State of Jammu-Kashmir - Subsection

Section 64(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The Registrar shall audit or cause to be audited by a person authorised by him by general or special order in writing in this behalf, the accounts of every co-operative society at least once in each year.