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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(3) in The Assam Co-operative Societies Rules, 1953

(3)Audit fees of a registered society shall be assessed on the net working capital of the society as it stood at the close of the previous year which shall include (a) share capital, (b) deposits, (c) borrowings, (d) undistributed profits and all other funds of the society utilised in the business of the society.