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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(6) in The Orissa Development Authorities Act, 1982

(6)Notwithstanding, anything contained in Sub-sections (2) and (3), the State Government may, at any time get the accounts of the Authority examined and audited by deputing an officer and it shall be the duty of the Authority to furnish all the relevant records requisitioned by the said Officer.