Section 81(2B) in The Maharashtra Co-Operative Societies Act, 1960
(2B)Where any order is issued under sub-section (2A), the [Society shall cause its audit to be conducted] [These words were substituted for the words 'Registrar shall cause such audit of such society or class of societies to be conducted' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 50(d), (w.e.f. 14-2-2013).] by a cost accountant who is a member of the Institute of Cost and Works Accountants of India constituted under section 3 of the Cost and Works Accountants Act, 1959.]
