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[Cites 0, Cited by 1] [Section 79] [Entire Act]

State of Tripura - Subsection

Section 79(1) in The Tripura Co-operative Societies Act, 1974

(1)The Registrar shall audit, or cause to be audited by a person authorised by him by general or special order in writing in this behalf, the accounts of every society at least once in each year.