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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(4) in The Maharashtra Non-Trading Corporations Act, 1959 (4)The auditor’s report shall be signed by the auditor and shall be read before the corporation in general meeting and shall be open to inspection by any member of the corporation.
