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[Cites 0, Cited by 0] [Section 39O] [Entire Act]

State of Maharashtra - Subsection

Section 39O(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(1)The accounts of the State Marketing Board shall be audited annually by auditors of the co-operation Department of the State Government on payment of such audit fees as may be fixed, from time to time, by the Registrar of co-operative Societies.