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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(2) in Jharkhand Co-operative Societies Act, 2008

(2)For any commission or omission specified in (a), (b), (c) and (d) the auditor or enquiry officer shall submit Surcharge proposal within 90 days from the date of submission of such audit or enquiry report through his controlling officer.