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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(1)A co-operative shall get its accounts audited by a Chartered Accountant as defined within the meaning of the Chartered Accountants Act, 1949 (No. 38 of 1949) or by any other auditor authorised by the Registrar.