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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(2) in Manipur Societies Registration Act, 1989

(2)Every society shall have its accounts audited once a year by a duly qualified auditor and have a balance sheet prepared by him. The auditor shall also submit a report showing the exact state of the financial affairs of the society.