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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(b) in The Orissa Local Fund Audit Act, 1948

(b)by summons in writing require a whole-time paid servant of the Local authority accountable for, or having the custody or control of any such document to appear in person before him at any such audit; and