Section 90(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(4)There shall be an audit of the accounts of such election by an officer authorised by the Commissioner appointed under section 6 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).] [Rule 90 of the principal rule was renumbered as sub-rule (1) and sub-rules (2), (3) and (4) were inserted by G. N. of 7.6.1990.]
