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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(5) in The Orissa Advocates' Welfare Fund Act, 1987

(5)The accounts of the Committee, as certified by the auditor, together with the audit report thereon, shall be forwarded to the State Government by the Committee, and the State Government may issue such directions as it deems fit to the Committee in respect thereof.