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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(4) in The Assam Co-operative Societies Rules, 1953

(4)The auditing officer, after filling up the relevant columns of the remaining 5 copies of the Return of Audit fees and certifying the particulars to be correct shall forward 4 copies thereof, together with the receipted copy of the treasury challan to his Regional Auditor.