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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Tripura - Subsection

Section 79(2) in The Tripura Co-operative Societies Act, 1974

(2)The audit under the foregoing sub-section shall include an examination of overdue debts, if any, the verification of the cash balance and the securities, and a valuation of the assets and liabilities of the society, examination of all transactions of the society, the statement of accounts prepared by the committee and other particulars as may be prescribed.