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[Cites 0, Cited by 0] [Article 243ZM] [Constitution]

Constitution Subarticle

Article 243ZM(3) in Constitution of India

(3)Every co-operative society shall cause to be audited by an auditor or auditing firms referred to in clause (2) appointed by the general body of the cooperative society:Provided that such auditors or auditing firms shall be appointed from a panel approved by a State Government or an authority authorised by the State Government in this behalf.