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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Tamilnadu - Subsection

Section 92(3) in Tamil Nadu Co-operative Societies Rules, 1988

(3)The Tamil Nadu Co-operative Union shall send a copy of the audit report of the funds aforesaid along with the remarks or observations, if any, made by the respective committee to the Government and the Registrar every year before the end of December succeeding the co-operative year or within such further time as the' Registrar may permit.