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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(9) in Karnataka Co-Operative Societies Act, 1959

(9)The Registrar shall submit half yearly reports to the State Government furnishing details of the number of defects disclosed in audit, number of defects rectified, action taken to remedy the defects and the reasons for pendency, if any. A copy of such report may be forwarded to the Director of Co-operative Audit.