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[Cites 0, Cited by 0] [Section 33(16)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(16)(b) in The Karnataka Souharda Sahakari Act, 1997

(b)state whether in his opinion, proper books of accounts have been kept by the co-operative so far as appears from his examination of those books and proper returns adequate for the purpose of his audit have been received from branches or offices of the co-operative not visited by him;