Section 17(1) in The Maharashtra Chit Funds Act, 1974
(1)Every Foreman shall prepare and file with the Registrar in such manner and within such time as may be prescribed, a balance sheet and such accounts as may be prescribed duly audited either by a qualified auditor under the Companies Act, 1956, or by such person as the State Government may, subject to any conditions authorise in this behalf. The Foreman shall also file with the Registrar the audit report thereon.
