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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)The Registrar shall communicate the report of any inspection conducted under Clause (a) to the Society, its creditor and Financing Bank and the Auditor-General, within one month from the date of commencement of the inspection.