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State of Maharashtra - Section

Section 39O in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

39O. Audit of accounts.

(1)The accounts of the State Marketing Board shall be audited annually by auditors of the co-operation Department of the State Government on payment of such audit fees as may be fixed, from time to time, by the Registrar of co-operative Societies.
(2)The State Marketing Board may make arrangements for internal audit of its accounts, as it may deem fit.