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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Tamilnadu - Subsection

Section 103(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)[ Where one or more auditor or auditing firms are appointed specially or exclusively for the audit of the accounts of one or more societies, the fee payable by such society or societies shall be the entire or the proportionate cost of the staff as may be fixed by the Registrar (Audit). [Substituted by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]