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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1) in The Maharashtra Non-Trading Corporations Act, 1959

(1)Notwithstanding anything hereinbefore contained, when the Registrar considers it necessary he may by himself or by some person authorised by him in writing by general or special order in this behalf audit the accounts of any corporation.