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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3)(c) in The M.P. Trade Unions Regulations, 1961

(c)by any auditor appointed to conduct the audit of Co-operative Societies by the Government or by the Registrar of Co-operative Societies or by any co-operative organisation recognised by the Government for this purpose.