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State of Uttar Pradesh - Section

Section 216 in The U.P. Co-operative Societies Rules, 1968

216.

Unless otherwise directed by the Registrar, a co-operative society in respect of which an order of winding up under Section 72 has become final, shall in addition to the annual audit be audited once after the issue of the order for winding up and again before the cancellation of the registration of the society.