Section 63(6) in Kerala Cooperative Societies Act, 1969
(6)[ Notwithstanding anything contained in any other law for the time being in force, the Audit Certificate issued by the Director of Co-operative Audit or by any officer authorized by him shall be valid for all purposes required to be filed before the State Government and non-Governmental authorities.] [Inserted by Kerala Act No. 16 of 2004.]
