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[Cites 0, Cited by 0] [Section 109(12A)] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(12A)(i) in Karnataka Co-Operative Societies Act, 1959

(i)willfully omits to mention in his report any defects or irregularity which he has noticed or might have noticed had he exercised due deligence during the course of audit, inquiry or inspection; or