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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Meghalaya - Subsection

Section 55(4) in The Meghalaya Co-operative Societies Act

(4)If it appears to the Registrar or on application by a society or otherwise that it is necessary or expedient to re-audit any accounts of the society, the Registrar may by order provide for such re-audit and the provisions of this Act applicable to audit of accounts of the society shall apply to such re-audit.