Section 33(20)(i) in The Karnataka Souharda Sahakari Act, 1997

[Cites 0, Cited by 0] [Section 33(20)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(20)(i) in The Karnataka Souharda Sahakari Act, 1997

(i)'Auditor' means an auditor or an officer of the Department of Co-operative Audit who has passed, in addition to the graduation or post graduation degree, Higher Diploma in Co-operative Management / Diploma in Co-operative Audit / General Diploma in Co-operative Management and who has completed the period of probation successfully and who has a working knowledge of the Kannada language; or

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State of Karnataka - Subsection

Section 33(20)(i) in The Karnataka Souharda Sahakari Act, 1997