Section 64(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)The audit [under sub-sections (1), (1A), (1B), or (1C)] [Substituted for "under sub-section (1)" by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.] shall include an examination over due debts, if any, the verification of cash balance and securities and valuation of the assets and liabilities of the society.
