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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(l) in Andhra Pradesh Co-Operative Societies Rules, 1964

(l)The liquidator shall keep such books and accounts as may, from time to time, be required by the Registrar. The Chief Auditor may at any time cause such books and accounts to be audited ;