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[Cites 0, Cited by 0] [Section 63(8)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(8)(b) in Karnataka Co-Operative Societies Act, 1959

(b)The Director of Co-operative Audit may on receipt of the application under clause (a) summon the production of documents, if any, pertaining to the objection and examine the same. He may also examine any person including the auditor and order for deletion or confirmation of the audit objection and on deletion, the objection shall stand removed from the balance sheet of the society and on confirmation the amount held under objection shall be recoverable.