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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Meghalaya - Subsection

Section 75(2) in The Meghalaya Co-operative Societies Rules

(2)The Chief Auditor of Co-operative Societies shall be responsible for reconciling the statement showing the receipts of audit fees received from the Comptroller, Assam, in case of any discrepancy in the figures in the "Register of Collection of Audit Fees" and in the figures shown by the Comptroller.