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

State of Kerala - Subsection

Section 64(4) in Kerala Cooperative Societies Act, 1969

(4)[ The financial statements and other statutory statements as required by auditors shall be prepared by the chief executive of the society within one month from the date of close of the financial year and submit it before managing committee and the fact shall be reported to the Director of Co-operative Audit or to the persons authorized by him in this behalf.