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State of Madhya Pradesh - Section

Section 19 in The M.P. Trade Unions Regulations, 1961

19. Disqualification of auditors.

- Notwithstanding anything contained in Regulation 18, no person who, at any time, during the year for which the accounts are to be audited, was entrusted with any part of the funds or securities belonging to a registered Trade Union shall be eligible to audit the accounts of that union.