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

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State of Odisha - Subsection

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

(ii)The Auditor-General may, of his own motion or on a requisition from the Registrar and shall, on a directive from the State Government, arrange for special audit, re-audit or concurrent audit of the accounts of any Society or class of Societies on day-to-day or such other basis as may be directed.

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State of Odisha - Subsection

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