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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(4) in The Orissa Co-operative Societies Rules, 1965

(4)The Liquidator shall keep such books and accounts may from time to time be laid down by the Registrar who may at any time cause such books and accounts to be audited [* * *] [Deleted vide Orissa Gazette Extraordinary No. 500 dated 23.4.1997.].