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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Khadi and Village Industries Board Rules, 1956

(2)The quarterly report shall be prepared by the Secretary in Form No. VI and copies thereof after approval by the President, be forwarded to the State Government, Director of Industries, Orissa and to the Registrar of Co-operative Societies, Orissa, within fifteen days from the end of the quarter to which the report relates.