LexSection 70A — Concurrent Audit.
The Multi-State Co-operative Societies Act, 2002
1 [70A. Concurrent Audit.-- In case of multi-State co-operative societies,–- (i) having an annual turnover more than the amount as determined by the Central Government; or (ii) having deposit of more than the amount as determined by the Central Government, the concurrent audit shall be carried out by an auditor appointed from a panel of auditors approved by the Central Registrar.]Open in Lexace · Ask the AI about this section