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[Cites 0, Cited by 0] [Section 90(8)] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(8)(iii) in The West Bengal Co-Operative Societies Act, 1983

(iii)"Re-audit" shall mean audit of the accounts of a co-operative society for checking up the quality or standard of any previous audit. The co-operative society shall pay for every annual audit, running audit or re-audit such audit fee in such manner as may be prescribed.