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[Cites 0, Cited by 0] [Section 33(16)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(16)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)state whether the report on the accounts of any branch office audited by a person other than the cooperative's auditor has been forwarded to him and how he has dealt with the same in preparing the auditor's report;