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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(1) in The Orissa Co-operative Societies Act, 1962

(1)The Registrar may, at any time, of his own motion, by himself or by a person authorised by him by order in writing, hold an inquiry into the constitution, working and financial condition of a Society.