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State of Odisha - Section

Section 163 in The Orissa Municipal Corporation Act, 2003

163. Special Audit.

- The Government may, if it thinks fit, appoint an Auditor to conduct special audit pertaining to a specified item or series of items of the Corporation account requiring thorough examination and of reporting thereon to the Government and the cost of any such audit, as determined by the Government, shall be chargeable from the Corporation Fund.