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[Cites 0, Cited by 0] [Section 63A] [Entire Act]

State of Odisha - Subsection

Section 63A(1) in The Orissa Co-operative Societies Act, 1962

(1)The Auditor-General shall furnish to the State Government an annual report for every Co-operative year within nine months of the closure of the year, incorporating therein a classification of the Societies in the State on the basis of the audit findings for the year, and such other particulars as may be prescribed.