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

State of Odisha - Subsection

Section 81(5) in The Orissa Development Authorities Act, 1982

(5)The accounts of the Authority as certified by the Accountant General, Orissa or any other person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the State Government and that State Government shall cause a copy of the same to be laid before the State Legislature.