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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(2)(f) in The Orissa Co-operative Societies Act, 1962

(f)an examination of the statement of accounts, including the statement of receipts and charges, the balance-sheet, the profits and loss account and the statement of net profits available for distribution in accordance with this Act and the Rules for the preceding year, to be prepared by the Committee in such form as may be directed by the [Auditor-General] [Substituted by Orissa Act No. 28 of 1991, Section 30(c) dated 31.12.1991, w.e.f. 25.5.1999.] [* * *] [Omitted by Orissa Act No. 28 of 1991, Section 30 (b) (i) force w.e.f. 25.5.1999.].