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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(l) in The Orissa Co-operative Societies Rules, 1965

(l)["Principal Officer" for the purposes of these rules/shall mean the Auditor-General or any person appointed under Section 3-A of the Act, to assist him; [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]