Section 63(3) in Kerala Cooperative Societies Act, 1969
(3)[ The Government may by general or special order, delegate all or any of the powers of the Director of Co-operative Audit, in the Act to his subordinate officers] [Substituted by Kerala Act No. 7 of 2010.] [or to the subordinate officers of the Registrar.] [Inserted by Kerala Act No. 22 of 2013, dated 25.4.2013.]
