Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Odisha - Section Section 63 in The Orissa Co-operative Societies Act, 1962 63. [ Communication, consideration and compliance o Audit Report. [Substituted by Orissa Act No. 28 of 1991, Section 31 force w.e.f. 25.5.1999] - The Report of every audit conducted under Section 62 shall be communicated, considered and complied with in the manner prescribed.]
