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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Odisha - Subsection

Section 3A(2) in The Orissa Co-operative Societies Act, 1962

(2)The State Government may, by general or special order, confer on any person appointed to assist the Auditor-General, all or any of the powers of the Auditor-General under this Act to be exercised within such local limits as may be assigned by the Auditor-General.