Section 123A(3) in The Orissa Co-operative Societies Act, 1962
(3)While conducting an enquiry or inspection under Sub-Section (1), the State Government or any person authorised by it in that behalf shall have the same powers as the Registrar is competent to exercise -(a)under Section 64, for the purpose of such inspection; and(b)under Section 65, for the purpose of such enquiry;]
