Section 79(1B) in The Maharashtra Co-Operative Societies Act, 1960
(1B)Every society shall also file a return regarding the name of the auditor or auditing firm from a panel approved by a State Government in this behalf, appointed in the general body meeting together with his written consent, within a period of one month from the date of annual general body meeting.] [Sub-section (1A) and (1B) were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 47(b), (w.e.f. 14-2-2013).]
