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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(c) in The Orissa Co-operative Societies Rules, 1965

(c)"Auditor" means a person authorised under Section 62 by general or special order of the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] to audit the accounts of a Society;