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[Cites 0, Cited by 1] [Section 165(2)] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2)(xlvii) in The Maharashtra Co-Operative Societies Act, 1960

(xlvii)[ prescribe the procedure for appointment of auditors under sections 75 and 81 and fees to be paid to such auditors; laying audit reports of Apex Societies before both Houses of the State Legislature; norms of qualifications, experience and disqualifications of an auditor; and form of audit report;] [Clause (xlvii) was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 81(1), (w.e.f. 14-2-2013).]