Section 33(15) in The Karnataka Souharda Sahakari Act, 1997
(15)The auditor shall make a report to the cooperative on the accounts examined by him and on every balance sheet and profit and loss account and on every other document required to be part of or annexed to the balance sheet or profit and loss account. The report shall state whether, in his opinion and to the best of his information and according to the explanations given to him, the said accounts give the information required by this Act in the manner so required and give a true and fair view,-(a)in the case of the balance sheet, of the state of the cooperative's affairs as at the end of the year; and(b)in the case of the profit and loss account, of the profit or loss for the year.
