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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Tamilnadu - Subsection

Section 103(1)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)In respect of other societies for the audit of whose accounts the auditor of the Government or the auditing firm is employed, the Registrar (Audit) shall fix the scale of fees with the previous approval of the Government after taking into account the total cost of the auditor of. the Government or auditing firm.]