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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(3) in The Bihar Co-operative Societies Act, 1935

(3)The audit under sub-section (1) shall be conducted according to the rules, and shall include an examination of over due debts, if any, the verification of the cash balance and securities a valuation of the assets and liabilities of the society.