Section 38(2) in The Maharashtra Non-Trading Corporations Act, 1959
(2)The auditor shall make a report to the members of the corporation on the accounts examined by him, and on every balance sheet and income and expenditure account and on every other document annexed to the balance sheet or income and expenditure account which are required to be laid before the corporation in general meeting under section 34 during his tenure of office, and the report shall state whether, in his opinion and to the best of his information and according to the explanations given to him, the said accounts give the information required by this Act in the manner so required and give a true and fair view,–(i)in the case of the balance sheet, of the state of the affairs of the corporation as at the end of its financial year; and(ii)in the case of the income and expenditure account of the income and expenditure for its financial year.
