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State of Uttar Pradesh - Section

Section 92 in The U.P. Co-operative Societies Rules, 1968

92.

For the purpose of consideration of the audit report of the previous co-operative year under clause (a) of sub-section (1) of Section 32 of the audit certificate shall be put up before the Annual General Meeting along with a summary of the main observations, objections and remarks in the audit report summary of which shall be prepared in the manner provided under Rule 93. The complete audit report shall be open to inspection of the members of the general body of the society in the office of the society during working hours after issue of the agenda and tall the date of the Annual General Meeting.