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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 64(1C) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1C)The Registrar shall get conducted a special audit of an Apex Co-operative Bank or a Central Co-operative Bank [in consultation with the Reserve Bank and the National Bank within the time] [Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.] stipulated by the Reserve Bank and shall endorse a copy of the report of such special audit to the Reserve Bank and the National Bank within the time stipulated by the Reserve Bank.]