Section 58(5) in The Orissa Co-operative Societies Rules, 1965
(5)[ In case of any special audit, re-audit or concurrent audit of the accounts of a society in pursuance of Clause (ii) of Sub-Section (1) of Section 62, the provisions of the Act, and Rules as applicable to audit of accounts of the Society, shall apply for such special audit, re-audit or concurrent audit, as the case may be.] [Substituted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.]
