Section 50A(1) in The M.P. Co-Operative Societies Rules, 1962
(1)Every society the accounts of which are audited under sub-section (1) of Section 58 shall [x x x] [Inserted by Notification No, F-5-3-91-XV-1, dated 18-4-1991.] pay to the State Government a charge for the audit of its accounts for each co-operative year in accordance with the scale laid down in the Schedule in respect of the class of society to which it belongs.
