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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(n) in The Orissa Hindu Religious Endowments Rules, 1959

(n)The auditor shall prepare and furnish three copies of an abstract of the audited accounts (receipts and charges and balance sheet) for publication by the Commissioner within sixty days after the receipt of the audit report by affixture on the notice-board or on the front door of the religious institution concerned.