Section 102(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)[ On completion of the audit, the Registrar (Audit) or the auditor or auditing firm shall award an audit classification letter to the society whose accounts have been audited, in accordance with the instructions of the Registrar (Audit) issued from time to time.] [Substituted by SRO A-l(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]
