Section 56 in The Assam Co-operative Societies Act, 1949
56. Power of the Registrar to have the accounts written up.
- If at the time of the audit the account of a registered society are not complete, the Registrar or with his sanction, the audit office, may cause the accounts to be written up at the expense of the society.Such expenses shall at the first instance be met from the grant under the head "Contingencies" by the Registrar and shall be reimbursed later on from the society concerned along with audit fee.
