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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(9) in Kerala Cooperative Societies Act, 1969

(9)If the result of the audit held under section 63 discloses any defects in the working of a society, the Director of Co-operative Audit may bring such defects to the notice of the society and if the society is affiliated to another society, also to the notice of that other society.