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[Cites 0, Cited by 1] [Section 62(1)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1)(iii) in The Orissa Co-operative Societies Act, 1962

(iii)The Auditor-General shall so arrange the audit that the same Auditor shall not audit the accounts of the same Society for two consecutive Co-operative years.