Section 58(2) in The M.P. Co-Operative Societies Act, 1960
(2)[ The audit under sub-section (1) shall include an examination of the accounts and the overdue debts, if any, compliance of the instructions and orders of the Registrar issued under this Act, Rules made thereunder and Bye-laws of the society, the verification of cash balance and securities and valuation of the assets and liabilities of the societies and such other items as may be specified by the Registrar] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].
