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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1) in The Maharashtra Cooperative Societies Rules, 1961

(1)Remuneration of the auditor or auditing firm who has conducted audit of a society shall be borne by the society and shall be at such rates as may be notified by the State Government from time to time depending upon the class of societies and their financial parameters.