Section 54(11) in Rajasthan Co-operative Societies Act, 2001
(11)The Registrar shall ensure conduct of special audit of State Co-operative Bank or a Central Co-operative Bank if requested by the Reserve Bank of India in the manner and form stipulated by the Reserve Bans of India and also furnish the report to Reserve Bank of India within the time stipulated.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]
