Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Tamilnadu - Subsection

Section 102(4) in Tamil Nadu Co-operative Societies Rules, 1988

(4)Where any of the matters referred to in sub-rule(3) is answered in negative or with a qualification, the auditor or auditing firms who or which does the audit shall specify the reasons for the answer in the audit memorandum.