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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(5) in Rajasthan Co-operative Societies Act, 1965

(5)If at the time of audit accounts of a co-operative society are not complete the Registrar or with his approval the person authorised by him under sub-section (1) may cause the accounts to be written up at the expense of the society.