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[Cites 0, Cited by 0] [Section 134(3)] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(3)(a) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(a)to examine the statement of accounts showing the income and expenditure of State Corporations, Trading and Manufacturing Schemes and Projects together with the balance sheets and statements of profit and loss accounts which the Governor may have required to be prepared or are prepared under the provisions of the statutory rules regulating the financing of a particular corporation, trading concern or project and the report of the Comptroller and Auditor-General thereon;