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

State of Kerala - Subsection

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

(a)to request the Director of Co-operative Audit to get its accounts audited every year by remitting the required fee or cost for audit in advance or as determined by the Director of Co-operative Audit and to get its books, accounts, financial statements and all other statements required by the auditor for audit, written up and completed and to submit them for audit through its Chief Executive, to the Director of Co-operative Audit or officer authorised by him for the purpose of audit within the time limit stipulated in sub-section (4), before a request for audit is made to the Director of Co-operative Audit;