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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Mizoram - Subsection

Section 87(1)(e) in Mizoram Cooperative Societies Act, 2006

(e)also undertake examination or verification of following items such as-:
(i)overdue of debts, if any;
(ii)cash balance and securities and a valuation of assets and liabilities:
(iii)whether loans and advances made by co-operative have been shown as deposits;
(iv)whether the co-operative has proper utilized financial assistance granted by government, government undertaking or financial institutions for the purpose for which such assistance were actually granted:
(v)whether the co-operative is properly carrying out its objects, purpose and obligations towards members;