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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(ii) in The Societies Registration (Maharashtra) Rules, 1971

(ii)in the case of a society having gross annual income of Rs. 5.000 or less, by a Chartered Accountant or a person authorised by the State Government under sub-section (4) of Section 12-D.