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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(1) in The Karnataka Souharda Sahakari Act, 1997

(1)The Federal cooperative shall get its accounts audited atleast once within the first day of September every year by an auditor or an auditing firm appointed by its general body meeting from a panel of the auditors or auditing firms approved by the Director of cooperative audit and obtain the audit report within the said period.