Section 23 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
23. Audit, inspection and enquiry reports of societies to be available to banks.
- The Registrar shall draw the attention of the bank financing a cooperative society to the defects noticed in every audit or inquiry or inspection of such society conducted in accordance with provisions of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) and shall also supply a copy each of such audit, inquiry or inspection report, if demanded, in writing, by the bank.Chapter-VI Miscellaneous
