Section 15 in Manipur Societies Registration Act, 1989
15. Books of account and audit.
(1)Every society shall keep at its registered office proper books of account in which shall be entered accurately all sums of money received and the source thereof and all sums of money expended by the society:(2)Every society shall have its accounts audited once a year by a duly qualified auditor and have a balance sheet prepared by him. The auditor shall also submit a report showing the exact state of the financial affairs of the society.
