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[Cites 0, Cited by 0] [Section 63(8)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(8)(a) in Karnataka Co-Operative Societies Act, 1959

(a)Any society aggrieved by any item held under objection in the audit report may apply to the Director of Co-operative Audit for its deletion within six months of the receipt of the audit report.