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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(1)(iv) in The Orissa Co-operative Societies Act, 1962

(iv)A Society having an annual business turnover of more than twenty-five lakhs, shall arrange for internal audit of its accounts on a day-to-day basis or on such basis as may be directed by the Auditor-General.]