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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(5)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

(i)The Chief Auditor or the authorised person shall verify or cause to be verified the statements and returns so furnished and issued or cause to be issued an audit certificate within three months which shall contain among other things, the following particulars: