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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(1)(d) in Uttarakhand Co-Operative Societies Act, 2003

(d)consideration in the prescribed manner of the audit certificate and the audit report for previous co-operative year unless the audit has not been completed within the prescribed period;