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State of Assam - Section

Section 82 in Assam Co-Operative Societies Act, 2007

82. Power of the Registrar to have the accounts written up.

- If at the time of the audit the accounts of a registered society are not complete the Registrar or with his sanction the audit officer may cause the accounts to be written up at the expense of the society.Such expenses shall be realised by the auditor from the society concerned along with the audit fee.