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[Cites 0, Cited by 0] [Section 102(5)] [Section 102] [Entire Act]

State of Tamilnadu - Subsection

Section 102(5)(iv) in Tamil Nadu Co-operative Societies Rules, 1988

(iv)any money or property belonging to the society which appears to the auditor or auditing firm who or which does the audit to be bad or doubtful debts; and