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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(1) in The Orissa Co-operative Societies Act, 1962

(1)The records of every Society shall be inspected by the Registrar, or any person authorised by him in that behalf, at least once in every co-operative year, and the report thereof communicated to the Society, its Financing Bank and the Auditor-General, within one month from the date of commencement of the inspection.