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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(4)(iv) in The Chhattisgarh Co-Operative Societies Act, 1960

(iv)the Auditors, to conduct the audit of the accounts of the society referred to in sub-section (1) shall be appointed by the general body of the society concerned amongst the panel of Auditor or auditing firms approved by the Registrar in this behalf: