Section 58A in The M.P. Co-Operative Societies Act, 1960
58A. [ Audit Board. [Inserted by M.P. Act No. 28 of 1982 [w.e.f. 29-10-1982].]
- For the purpose of conducting audit and supervision of any society or class of societies, the State Government may constitute an Audit Board which may exercise such powers of the Registrar as the State Government may, by notification specify in this behalf and the Audit Board shall exercise these powers to the exclusion of the Registrar.] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].]
