Section 74(7) in The Goa Co-operative Societies Act, 2001
(7)[ If the Registrar finds it necessary or expedient to re-audit any or all accounts of the society, he may, by Order, direct such re-audit and the provisions of this Act, applicable to audit of accounts of society, shall apply to such re-audit] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.].
