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[Cites 0, Cited by 0] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(21) in The Chhattisgarh Co-Operative Societies Act, 1960

(21)The financial accounts of the State Co-operative Bank or Central Co-operative Bank, as the case may be, audited and certified by an auditor or auditing firms from among the panel of such auditors approved by the Registrar and appointed by the General Body in this behalf.