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[Cites 0, Cited by 1] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(2) in Delhi Co-operative Societies Act, 1972

(2)The audit under sub-section (1) shall include an examination of overdue debts, if any, the verification of the cash balance and securities, and a valuation of the assets and liabilities of the society.