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 0] [Entire Act] State of Odisha - Section Section 31 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965 31. The Board of Trustees shall have the accounts of the Fund audited every year by Auditors, appointed by the Trustees with approval of the Board.
