Section 18B(2)(iii) in The Orissa Agricultural Produce Markets Act, 1956

[Cites 0, Cited by 0] [Section 18B(2)] [Section 18B] [Entire Act]

State of Odisha - Subsection

Section 18B(2)(iii) in The Orissa Agricultural Produce Markets Act, 1956

(iii)to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be paid down in the regulations of the Board;

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State of Odisha - Subsection

Section 18B(2)(iii) in The Orissa Agricultural Produce Markets Act, 1956