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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(7) in The Orissa Self-Help Co-operatives Act, 2001

(7)An auditor who -
(a)resigns; or
(b)receives a notice of a general body meeting called for the purpose of removing him/her from office, -
is entitled to submit to the general body a written statement giving the reasons for his/her resignation or the comments on the proposed removal, as the case may be.