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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(5) in The Chhattisgarh Co-operative Societies Rules, 1962

(5)The Registrar may direct that any portion of the audit note which appears to him to be of an objectionable nature or not justified by facts shall be expunged and the portion so expunged shall not form part of the audit note.