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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(5) in Kerala Cooperative Societies Act, 1969

(5)The auditor or auditing firms appointed as per section 63 shall complete the audit within four months from the date of receipt of the statements and submit audit report to the Director of Co-operative Audit or to the persons authorized by him in this behalf.] [Substituted by Kerala Act No. 8 of 2013.]