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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Goa - Subsection

Section 110(3) in Goa Co-operative Societies Rules, 2003

(3)The accounts related to the Co-operative Societies Election Fund shall be audited by the auditors of the Co-operative Department within six months from the completion of the respective election and the audit report shall be submitted to the Registrar and the Chief Election Officer within fifteen days of the completion of audit.