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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(3) in The Orissa Housing Board Act, 1968

(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government, and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price.