Section 69(3)(ii) in The Maharashtra Cooperative Societies Rules, 1961

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(3)(ii) in The Maharashtra Cooperative Societies Rules, 1961

(ii)in the case of the profit and loss account of the profit or loss for the financial year or the period covered by the audit, as the case may be. While certifying the profit or loss of the society, Auditor shall quantify the effect of shortfall in various provisions, like Non Performing Assets, overdue interest, depreciation and any other provisions relating to expenses over profit or loss and state clearly that, after considering effect of all provisions, whether there is profit or loss to the society.]

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State of Maharashtra - Subsection

Section 69(3)(ii) in The Maharashtra Cooperative Societies Rules, 1961