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

State of Odisha - Subsection

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

(3)The State Government may also, by order, appoint any Society or local authority to assist the Auditor-General who shall exercise in the prescribed manner such powers of the Auditor-General as may be specified in the said order.