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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(1) in The Meghalaya Co-operative Societies Act

(1)The Registrar shall audit or cause to be audited by some person authorised by him by general or special order in writing in this behalf, the accounts of every registered society once at least in every year.(1-A) The Registrar may, keeping in view the annual business turn over of the Societies authorise or appoint chattered, Accountant by special order in writing in this behalf to audit the accounts of any society or class of societies.