Section 95(7A)(iii) in Haryana Co-operative Societies Act, 1984

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State of Haryana - Subsection

Section 95(7A)(iii) in Haryana Co-operative Societies Act, 1984

(iii)The Registrar shall prepare a panel of qualified chartered accountants and fix the remuneration in lieu of audit fees. The Registrar shall also prepare the guidelines for these auditors as to make the audit more meaningful and effective.

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State of Haryana - Subsection

Section 95(7A)(iii) in Haryana Co-operative Societies Act, 1984