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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1)(e) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(e)[ consideration of audited financial statements of accounts, the auditor's report relating to the previous financial year and compliance report along with the action taken on it;] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under: