Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(1)(a) in The Assam Co-operative Societies Rules, 1953

(a)For the purpose of audit, the physical stock taking shall be done by appropriate co-operative societies to ascertain the actual value of the stock as it stands on the last day of the co-operative year, as may be fixed by the Registrar of Co-operative Societies.