Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997 (2)The accounts of the Fund shall be audited by a Chartered Accountant appointed by the Board.
