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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(2) in The Orissa Hindu Religious Endowments Act, 1951

(2)The Auditor shall also report on any other matter relating to the accounts as may be prescribed, or on which [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] or the Assistant Commissioner concerned, may require him to report.