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[Cites 0, Cited by 0] [Section 76B] [Entire Act]

State of Haryana - Subsection

Section 76B(f) in Haryana Co-operative Societies Rules, 1989

(f)The Registrar or his nominee shall be competent to conduct inspection/audit of the leased unit as per provisions of the Act. The Registrar or the person authorised to inspect/audit the unit shall have free access to the books of a accounts, leased out premises, factory, machinery and other assets.