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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Societies Registration (Maharashtra) Rules, 1971

(2)The balance sheet and income and expenditure account required under sub-section (1) of Section 12-E to be prepared by the auditor or any person authorised in this behalf and forwarded by him to the Assistant Registrar shall be in the form of Schedules III and IV, respectively.