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[Cites 0, Cited by 12] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(5) in The Gujarat Co-Operative Societies Act, 1961

(5)If it appears to the Registrar on an application or otherwise that it is necessary or an expedient to get any account of the society re-audited, the Registrar may, by an order, provide for such re-audit and the provisions of this Act applicable to the audit of accounts of the society shall apply to such re-audit.