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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(9) in Rajasthan Co-operative Societies Rules, 2003

(9)No auditor or auditing firm shall be appointed to audit accounts of a society continuously for more than two years in continuation.] [Substituted by Notification No. G.S.R. 53, dated 10.7.2017.]