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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1)(v) in The Orissa Co-operative Societies Act, 1962

(v)[ Save as otherwise provided in clause (ii), on the recommendation of the Reserve Bank of India, a special audit of the Orissa State Co-operative Bank and the Central Co-operative Bank shall be conducted in the manner and within the time stipulated by the Reserve Bank of India and a report thereof shall be submitted to the Reserve Bank of India and the National Bank.] [Inserted by Orissa Act 1 of 2008 Section 21 (a) & (b) (O.G.E. No. 654 dated 20.3.2008).]