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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Meghalaya - Subsection

Section 73(1) in The Meghalaya Co-operative Societies Rules

(1)For the purpose of audit of a registered society, the co-operative year shall begin on the 1st July and end on the 30th June each year and a physical stock taking shall be done by every appropriate society to ascertain the actual value of the stock as it stands on the 30th June.