Section 90(1A) in The West Bengal Co-Operative Societies Act, 1983
(1A)[ Where in the opinion of the State Government it is necessary in the public interest to do so in relation to any society or class of societies for ensuring management thereof in accordance with sound business principles or prudent commercial practices, the State Government may by order, which shall be issued at least one month prior to the closing date of a co-operative year, direct that the cost audit, or performance audit or both, of such society or class of societies as may be specified in the order shall be conducted.] [Sub-sections (1A) and (1B) inserted by West Bengal Act 21 of 1990.]
