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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1)(i) in The Orissa Co-operative Societies Act, 1962

(i)The Auditor-General shall audit, or cause to be audited by an Auditor duly authorised by him in that behalf, the accounts of every Society for each Co-operative year, and complete such audit within six months of the closure of the year, at least once or for such number of times as may be directed by the State Government from time to time in respect of any Society or class of Societies.