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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The records maintained by the Samiti shall be made available to the Accountant General, Orissa or his representative whenever required to enable him of his representative to audit the accounts of the Samiti.