Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(2)The cost of the special audit under sub-section (1) shall be met by the creditor :Provided that where the special audit reveals serious mismanagement in the Co-operative Society, such costs, may be recovered from the Co-operative Society or the persons responsible for the mismanagement.