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

State of Rajasthan - Subsection

Section 73(20) in Rajasthan Co-operative Societies Rules, 2003

(20)[] [Renumbered '(16)' by Notification No. G.S.R. 53, dated 10.7.2017.] Where a request is received from the Reserve Bank of India to conduct special audit in the Apex Co-operative Bank or a Central Co-operative Bank on the issues and for the period mentioned in such request, the Registrar shall order to appoint auditor(s) to conduct such special audit as required by the Reserve Bank of India and the report of such special audit shall be conveyed to the Reserve Bank of India as well as [to the concerned Bank and the Registrar] [Substituted 'to the concerned Bank' by Notification No. G.S.R. 53, dated 10.7.2017.]. The report shall have the same effect as of a regular statutory audit.]