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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(2) in The Bihar Co-operative Societies Rules, 1959

(2)In the event of failure of registered society to submit the prescribed returns and reports within the prescribed time, the Registrar may, by an order in writing in this behalf, authorise any person to prepare the same and the cost of preparing them shall be recoverable from the society.Audit and Account