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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(4)(b) in The Orissa Co-operative Societies Act, 1962

(b)the Auditor-General alongwith his requisition, if any, for such further investigation of any affair or verification of accounts or recovery of the dues of the Society as may be deemed necessary.]