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 33] [Entire Act]

State of Karnataka - Subsection

Section 33(6) in The Karnataka Souharda Sahakari Act, 1997

(6)Every person who is, or has at any time been, an officer or employee of the cooperative and every member and past member of the cooperative shall furnish such information in regard to the transactions and working of the cooperative as the Auditor or Auditing firms approved by the Director of Cooperative Audit may require.