Section 64 in The Karnataka Souharda Sahakari Act, 1997
64. [ [Audit of Federal Co-operative] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.] .
(1)The Federal cooperative shall get its accounts audited atleast once within the first day of September every year by an auditor or an auditing firm appointed by its general body meeting from a panel of the auditors or auditing firms approved by the Director of cooperative audit and obtain the audit report within the said period.(2)The provision of section 33 related to the audit of a cooperative shall mutatis-mutandis apply to the Federal cooperative.]
