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[Cites 0, Cited by 0] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(8) in The Delhi Co-Operative Societies Act, 2003

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