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

State of Kerala - Subsection

Section 64(6) in Kerala Cooperative Societies Act, 1969

(6)The amount of fee [or cost] [Inserted by Kerala Act No. 7 of 2010.] for the audit of accounts of society for each year shall be such, as may be fixed by the Director of Co-operative Audit, in accordance with the rules made in this behalf.