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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(5) in The Orissa Co-operative Societies Rules, 1965

(5)The [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] or the person authorised by him shall receive and record such evidence as may be necessary and relevant.