Section 73(16) in Rajasthan Co-operative Societies Rules, 2003
(16)[] [Renumbered '(13)' by Notification No. G.S.R. 53, dated 10.7.2017.] The summary of audit memorandum as prepared by auditor shall be read out in the general meeting. The audit memorandum together with its accompaniments shall be open to inspection by any member of the society. The Registrar may however, direct that any portion of the audit memorandum, which appears to him to be of objectionable nature or not justified by facts shall be expunged and the portion so expunged shall not form part of the audit memorandum.
