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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(4) in The Orissa Co-operative Societies Rules, 1965

(4)The Auditor appointed under Sub-Section (1) of Section 62 shall have the right to attend the annual general meeting of the Society and to explain any matter appearing in the audit report.