Section 81(3)(b) in The Maharashtra Co-Operative Societies Act, 1960

[Cites 0, Cited by 2] [Section 81(3)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(3)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)[ [If the Registrar has reason to believe that there exists an element of fraud, misapplication of funds, manipulation of the accounts and the accounts of the society are likely to be tampered with, thereby causing loss to the society, he shall be competent to depute flying squad to a society or societies for examination of books, records, accounts, and such other papers and for verification of cash balance. The report of the Flying Squad shall be treated as sufficient evidence for further action, if any] [Clause(b) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 50(e)(ii), (w.e.f. 14-2-2013).],

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State of Maharashtra - Subsection

Section 81(3)(b) in The Maharashtra Co-Operative Societies Act, 1960