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

State of Odisha - Subsection

Section 3A(1) in The Orissa Co-operative Societies Act, 1962

(1)The State Government may appoint a person to be the Auditor-General of Co-operative Societies for the State, and may, also appoint other persons with such designations as may, subject to rules, if any, be specified in the order in that behalf to assist him.