Section 80 in Haryana Co-operative Societies Rules, 1989
80. Audit fee.
- Section 131(1). - (1) Every co-operative society shall pay to the Government a fee for the audit of its accounts for each Co-operative Year in accordance with the scale fixed by the Registrar with the previous approval of the Government in respect of the class of co-operative societies to which it belongs.(2)The Registrar may, subject to such conditions as may be laid down by the Government remit the whole or any part of the fees payable under sub-rule (1) by a Co-operative Society or a class of co-operative societies for any year or other specified period.
