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State of Himachal Pradesh - Section

Section 116 in Himachal Pradesh Co-Operative Societies Rules, 1971

116. Maintenance of accounts by the Liquidator.

- The Liquidator shall keep such books and accounts as may be laid down by the Registrar from time to time. The accounts of the society so maintained shall be audited at least once in each co-operative year at such time and in such manner as the Registrar may determine.