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Co-Operative Societies Act 2008 10. Auditor’s report For the purposes of section 137 of the Act, the Auditor of a society shall indicate in his report whether or not the financial statements contained in his report- a. were prepared in accordance with generally accepted accounting principles or international standards; and b. are presented on a basis consistent with that of the preceding year; and if they are not, an explanation as to why either or both of (a) and (b) are not met.    |
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