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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(1) in The Orissa Port Trust Act, 1962

(1)The accounts of receipts and expenditure of the Board shall, once in every year, be laid before Government and shall be audited by such Auditors as Government may, from time to time, appoint and the Accountant-General for the State of Orissa may be appointed in that behalf.