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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(1)(i) in The Orissa Co-operative Societies Act, 1962

(i)an order of surcharge made by the [Auditor-General] [Substituted by Orissa Act 28 of 1991, Section 14 (i) dated 31.12.1991, [(Clause (i) force w.e.f. 25.5.1999) force w.e.f. 1.5.1993] under Section 67;