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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

State of Tamilnadu - Subsection

Section 102(3)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)whether he or it has obtained all the information and explanations which to the best of his or its knowledge and belief, were necessary for the purpose of his or its audit;