Section 73(14) in Rajasthan Co-operative Societies Rules, 2003
(14)[] [Renumbered '(11)' by Notification No. G.S.R. 53, dated 10.7.2017.] Where any of the matters referred to in [sub-rule (13)] [Substituted 'sub-rule (1)' by Notification No. G.S.R. 53, dated 10.7.2017.] are answered in the negative or with a qualification, the audit memorandum all specify the reasons for the answer.
