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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Odisha - Subsection

Section 3A(4) in The Orissa Co-operative Societies Act, 1962

(4)Every person, Society or local authority appointed to assist the Auditor-General shall exercise the powers conferred on him or it under Subsection (2) or Sub-section (3), as the case may be, subject to the general superintendence and control of the Auditor-General.]