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[Cites 0, Cited by 1] [Section 29G(4)] [Section 29G] [Entire Act]

State of Karnataka - Subsection

Section 29G(4)(f) in Karnataka Co-Operative Societies Act, 1959

(f)be the custodian of all records and documents of the co-operative society and shall make arrangements for the correct maintenance of accounts and various books and records of the society and for the correct preparation and timely submission of periodical statements and returns in accordance with the provisions of the Act, rules and bye-laws and as directed by the Registrar or the Director of Co-operative Audit;