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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(4) in The Orissa Water Supply and Sewerage Board Act, 1991

(4)The accounts of the Board as certified by the Auditor together with the Audit Report thereon shall be forwarded annually to the State Government who may issue such directions to the Board as it may deem fit and the Board shall comply with the directions.