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[Cites 0, Cited by 2] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xlvi) in The Maharashtra Co-Operative Societies Act, 1960

(xlvi)prescribe the procedure for conducting an audit, the matters on which the auditor shall submit a report, the form in which the statement of accounts shall be prepared for his audit, the, limits within which the auditor may examine the monetary transactions of a society, the form of audit memorandum and report and the charges if any, to be paid by a society for audit;