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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Tripura - Subsection

Section 79(7) in The Tripura Co-operative Societies Act, 1974

(7)For auditing the accounts of a society under this section the society shall be liable to pay audit fee at such scale as may be prescribed:Provided that the Registrar may remit the whole or any part of the fee payable for audit by any society or class of societies for any co-operative year.