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[Cites 0, Cited by 1] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(1) in Delhi Co-operative Societies Act, 1972

(1)The Registrar shall audit or cause to be audited by a person authorised by him by general or special order in writing in this behalf, the accounts of every co-operative society at least once in each year.