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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)The statement of accounts thus audited, together with the modifications, if any, made therein by the Registrar or any person authorised by him shall be final and binding on the co-operative society.