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[Cites 0, Cited by 0] [Section 33B] [Entire Act]

State of Jharkhand - Subsection

Section 33B(2) in Jharkhand Co-operative Societies Act, 2008

(2)The cost of the special audit under sub section (1) shall be met by the creditor:Provided that where the special audit reveals serious mismanagement in the society, such costs may be recovered from the society or the persons responsible for the mismanagement.