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Citedby 12 docs - [
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Sultan Singh vs Assistant Registrar Incharge ... on 19 March, 1971
Harekrishna K. Vadhwani vs Vasupujya Smruti Co.-Op Housing ... on 24 September, 2003
A. Faqir Chand vs C.P.W.D. Work Charged Staff ... on 15 November, 1971
Khaja Industries vs State Of Maharashtra And Anr. on 3 July, 2007
Madhavi Amma vs Revenue Divisional Officer, ... on 15 February, 1960
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section 17
co operative societies act
co-operative societies
co-operative societies doctypes: laws
[
Section 17
] [
Complete Act
]
Central Government Act
Section 17(2) in The Co- Operative Societies Act, 1912
(2) The audit under sub- section (1) shall include an examination of overdue debts, if any, and a valuation of the assets and liabilities of the society.