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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Jharkhand - Subsection

Section 33A(3) in Jharkhand Co-operative Societies Act, 2008

(3)The audit under sub-section (1) shall be conducted according to the Rules, and shall include an examination of over due debts, if any, the verification of the cash balance, fund management, and securities and valuation of the assets and liabilities of the society.