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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Odisha - Subsection

Section 15A(3) in The Orissa Co-operative Societies Rules, 1965

(3)The audit reports and accounts referred to in Sub-rule (2) shall be placed before the General Body within nine months of the closure of the year to which they relate.]Chapter-III Members of The Co-Operative Societies and their Rights and Liabilities