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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(3) in Punjab Self-Supporting Co-operative Societies Act, 2006

(3)The cost of the special audit shall be borne by the creditor:Provided that where during special audit, serious irregularities in the management of funds of a self-supporting co-operative society are found, the cost shall be borne by such society or the persons responsible for such irregularities.