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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Assam - Subsection

Section 145(2) in Assam Co-Operative Societies Act, 2007

(2)The Registrar shall ensure conduct of special audit of a State Co-operative Bank if requested by the Reserve Bank in the manner and form stipulated by the Reserve Bank and also furnishes the report to the Reserve Bank within the time stipulated.