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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Uttar Pradesh - Subsection

Section 214(2) in The U.P. Co-operative Societies Rules, 1968

(2)The auditor may on his own motion and shall, when required by the Registrar, attend such meeting and shall be entitled to be heard at such meeting in respect of any of the observations and objections made by him in the audit report of the society.