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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(c) in The Societies Registration (Maharashtra) Rules, 1971

(c)whether the cash balance and vouchers in the custody of the secretary, treasurer or accountant or any other person of the society on the date of audit were in agreement with the accounts ;