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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Odisha - Subsection

Section 162(3) in The Orissa Municipal Corporation Act, 2003

(3)As soon as may be after the commencement of each year, the Chief Auditor shall deliver, to the Standing Committee on Taxation, Finance and Accounts, a report upon whole of the Corporation Accounts of the previous year.