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[Cites 0, Cited by 0] [Article 243ZM] [Constitution]

Constitution Subarticle

Article 243ZM(5) in Constitution of India

(5)The audit report of the accounts of an apex co-operative society, as may be defined by the State Act, shall be laid before the State Legislature in the manner, as may be provided by the State Legislature, by law.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,the state legislature may include measures requiring cooperative societies to maintain accounts and have those accounts audited at least once every fiscal year.Also Refer]