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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Bengal Presidency - Subsection

Section 19(3)(c) in Bengal Trade Union Regulations, 1927

(c)by any auditor appointed to conduct the audit of any co-operative societies by the Provincial Government or by the Registrar of Cooperative Societies or by provincial co-operative organisation recognised by Government for this purpose.