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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(11) in Rajasthan Co-operative Societies Rules, 2003

(11)[] [Renumbered '(8)' by Notification No. G.S.R. 53, dated 10.7.2017.] The Registrar may, from time to time specify the form or forms in which the statements or accounts and information shall be prepared for audit by the society.