Section 54(2)(a) in The Meghalaya Co-operative Societies Act

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(2)(a) in The Meghalaya Co-operative Societies Act

(a)otherwise than out of net profits certified by the audit officer or have been actually realised ; provided that the advance patronage dividend may be paid in accordance with the directions of the Registrar and on the certificate of an internal auditor approved by the Registrar; or

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State of Meghalaya - Subsection

Section 54(2)(a) in The Meghalaya Co-operative Societies Act