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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 82(5) in Arunachal Pradesh Co-operative Societies Act, 1978

(5)The auditor appointed under sub-section (1) shall have the right to receive all notices, and every communication relating to the annual general meeting of the society and to attend such meeting and to be heard thereat, in respect of any part of the business with which he is concerned as auditor.