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[Cites 0, Cited by 0] [Section 64(12)] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(12)(c) in Kerala Cooperative Societies Act, 1969

(c)to rectify all the defects mentioned in the audit certificate and to submit the rectification reports on the defects mentioned in the audit certificate, to the Director of Co-operative Audit and to the Registrar within two months of the receipt of the audit certificate.]