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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Tamilnadu - Subsection

Section 80(8) in The Tamil Nadu Co-Operative Societies Act, 1983

(8)If it appears to the Registrar, on an application by a registered society or otherwise, that it is necessary or expedient to re-audit any account of that society, the Registrar may by order provide for such re-audit and the provisions of this Act applicable to audit of accounts of that society shall apply to such re-audit.