Section 62(7) in The Orissa Co-operative Societies Act, 1962
(7)The Auditor-General, or any person authorised by him to conduct audit, under this Section shall, during the course of any such audit, have the same powers as the Registrar is competent to exercise under Clause (c) of Sub-Section (3) and Sub-Section (5) of Section 65.] [Inserted by Orissa Act No. 28 of 1991, Section 30(d) dated 31.12.1991 w.e.f. 25.5.1999.]
