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State of Haryana - Section

Section 19 in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973

19. Audit, inspection and inquiry reports of societies to be available to banks.

- The Registrar shall draw the attention of the bank financing a co- operative society to the defects noticed in every audit, inquiry or inspection of such society conducted as per provisions of the Punjab Co-operative Societies Act. 1961, and shall also supply a copy of such audit, inquiry or inspection report if demanded, in writing by the bank.