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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(4)(iv) in The Maharashtra Cooperative Societies Rules, 1961

(iv)[ whether the accounting standards adopted by the society are consistent with, those laid down by the State Government or the Institute of Chartered Accountants of India, as the case may be, and has no adverse effect on the accounts and financial status of the society.] [Inserted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]